Section 11 in The Hoarding and Profiteering Prevention Ordinance, 2000
11. Marking of prices and exhibiting price list.
(1)The Controller General may direct any dealer or producer to mark articles exposed or intended for sale with the sale prices or to exhibit on his premises a price list of articles held by him for sale, and may further give directions as to the manner in which any such direction as aforesaid is to be carried out.[(1-A) The Controller General may, by order published in the Government Gazette, issue a direction under sub-section (1) generally to all dealers in, or producers of, a particular article or particular articles.] [Sub-section (1-A) of section 11 inserted by Ordinance VI of 2001.](2)No dealer shall destroy, efface or alter [or cause to be destroyed, effaced or altered] [Inserted by Ordinance VII of 2003.] any label or mark affixed to an article and indicating the price marked by a producer.
