Section 3(1) in The Hoarding and Profiteering Prevention Ordinance, 2000
(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.
