Section 31(3) in The Monopolies And Restrictive Trade Practices Act, 1969
(3)[Without prejudice to the generality of the powers conferred by sub-section (2-A), any order made by the Central Government under this section may also include an order] [ Substituted by Act 30 of 1984, Section 24, for certain words (w.e.f. 1.8.1984).],-(a)regulating the [production, storage, supply,] [ Substituted by Act 30 of 1984, Section 24, for " production, supply" (w.e.f. 1.8.1984).] distribution or control of any goods by the undertaking or the control or supply of any service by it and fixing the terms of sale (including prices) or supply thereof;(b)prohibiting the undertaking from resorting to any act or practice or from pursuing any commercial policy which prevents or lessens, or is likely to prevent or lessen, competition in the [production, storage, supply] [Substituted by Act 30 of 1984, Section 24, for " production, supply" (w.e.f. 1.8.1984). ] or distribution of any goods or provision of any services;(c)fixing standards for the goods used or produced by the undertaking;(d)declaring unlawful, except to such extent and in such circumstances as may be provided by or under the order, the making or carrying out of any such agreement as may be specified or described in the order;(e)requiring any party to any such agreement as may be so specified or described to determine the agreement within such time as may be so specified, either wholly or to such extent as may be so specified;(f)[ regulating the profits which may be derived from the production, storage, supply, distribution or control of goods or from the provision of any service; [ Inserted by Act 30 of 1984, Section 24 (w.e.f. 1.8.1984).](g)regulating the quality of any goods or the provision of any service so that the standards thereof may not deteriorate.]
