Essential Commodities Act, 1955
4. Imposition of Duties on State Governments, Etc.
An order made under Sec. 3 may confer powers
and impose duties upon the Central Government or the State Government or
officers and authorities of the Central Government or State Government, and may
contain directions to any State Government or to officers and authorities
thereof as to the exercise of any such powers or the discharge of any
such duties.