Section 18 in The Hoarding and Profiteering Prevention Ordinance, 2000
18. [ Exception of certain articles. [Section 18 inserted by Ordinance VI of 2001.]
- The provisions of this Ordinance shall not apply-(a)to the possession or sale of any article intended for export from the State by a person holding an export licence for the export of that article ;(b)to the possession or sale of any article by a person discharging a contract entered into with the Government of India or the Government of [a Part A State or States of Ajmer, Coorg or Delhi] or with the Government where the possession or sale is in pursuance of that contract.]
