Section 3 in The Hoarding and Profiteering Prevention Ordinance, 2000
3. Fixing of maximum quantities which may he held or sold and maximum prices.
(1)The Controller General may, by notification in the Government Gazette, fix in respect of any article-(a)the maximum quantity which may at any one time be possessed by a dealer or producer;(b)the maximum quantity which may in any one transaction be sold to any person;(c)the maximum price or rate which may be charged by dealer or producer.(2)The quantities and prices or rates fixed in respect of any article under this section may be different in different localities [or for different classes of dealers or producers.] [Added by Ordinance VI of 2001.](3)[ Where any article is sold, offered for sale, or otherwise disposed of in contravention of sub-section (1), by a dealer or producer through any person employed by him or acting on his behalf, such person and also, unless they prove that they exercised due diligence to prevent such contravention, the dealer or producer, as the case may be, and any person having charge on behalf of the dealer or producer of the place where the contravention occurred, shall be liable to the punishment provided by sub-section (1) of section 13, whether or not they were present when the contravention occurred.] [Sub-section (3) of section 3 added by Ordinance VII of 2003.]
