Section 14B(3) in The Hoarding and Profiteering Prevention Ordinance, 2000
(3)[ For the purposes of section 6, a certificate signed by or under authority from the Government or the Controller General or an officer authorised in such behalf under section 14-D as to the landed cost of any article, shall be conclusive proof of that landed cost, and shall not be called in question on the ground that the said landed cost was not determined in conformity with the provisions of sub-section (3-a) of section 6.] [Sub-section (3) substituted by Ordinance VII of 2003. (For earlier amendment see Ordinance VI of 2001).]
