Section 6A(2) in The Essential Commodities Act, 1955
(2)Where the Collector, on receiving a report of seizure or on inspection of any essential commodity under sub-section (1), is of the opinion that the essential commodity is subject to speedy and natural decay or it is otherwise expedient in the public interest so to do, he may—(i)order the same to be sold at the controlled price, if any, fixed for essential commodity under this Act or under any other law for the time being in force; or(ii)where no such price is fixed, order the same to be sold by public auction:Provided that in case of foodgrains, the Collector may, for its equitable distribution and availability at fair prices, order the same to be sold through fair price shops at the price fixed by the Central Government or by the State Government, as the case may be, for the retail sale of such foodgrains to the public.
