Section 3(3) in Kerala Essential Articles Control Act, 1986
(3)Where any person sells any essential article in compliance with an order made with reference to clause (e) of sub-section (2), there shall be paid to him the price therefor, as hereinafter provided:-(a)where the price can, consistently with the controlled price, if any, fixed under this section, be agreed upon the agreed price ;(b)where no such agreement can be reached, the price calculated with reference to the controlled price, if any ;(c)where neither clause (a) not clause (b) applies, the price calculated at the market rate prevailing in the locality at the date of sale.
