Section 2(f) in The Police Enhanced Penalties Ordinance, 2005
(f)any transaction of buying, selling or supplying plant, machinery, raw material, processing material, packing material, empties, consumable stores, waste or by products, or any other goods of a similar nature or any unserviceable or obsolete or discarded machinery or any parts or accessories thereof or any waste or scrap or any of them or any other transaction whatsoever which is ancillary to, connected with or incidental to or results from, such trade, commerce, manufacture, adventure or concern or works contract or lease;
