Section 10 in The Hoarding and Profiteering Prevention Ordinance, 2000
10. Memorandum of sale to be given.
- [(1) Every dealer or producer selling any article to any person, whether a dealer or consumer or otherwise, shall give to the purchaser at or before the time of delivery of the article a memorandum containing the particulars of the transaction prescribed under sub-section (2):Provided that where the total amount of the purchases at the transaction is less than ten rupees it shall be obligatory to give such memorandum only if the purchaser so requires.] [Section 10(1) substituted by Ordinance VI of 2001.](2)The Controller General may, by notification in the Government Gazette, prescribe the particulars to be contained in any such [memorandum, and different particulars may be so prescribed in respect of different classes of transaction] [Substituted by Ordinance VI of 2001 for 'cash memorandum'.].(3)The Government may, by notification in the Government Gazette, exempt specific areas, classes of dealers or producers, or commodities from the operation of this section.
