Section 2 in The Hoarding and Profiteering Prevention Ordinance, 2000
2. Interpretation.
- In this Ordinance, unless, there is anything repugnant in the subject or context,-(a)"article" includes any article or thing, except foodgrains, which has not, by notification in the Government Gazette, been declared by the Government to be an article or thing to which this Ordinance does not apply;(b)"dealer" means a person carrying on the business of selling any article whether wholesale or retail;(c)[ "Controller General" means the Minister for Supplies and includes any other officer authorised by the said Minister for the purposes of this Ordinance ; [Clauses (c) and (d) of section 2 substituted by Ordinance X of 2005.](d)"Controller" means the Controllers of Supplies and District Controllers appointed for the purposes of this Ordinance by the Government;](e)"Producer" includes a manufacturer ;(f)an article shall be deemed to be in the possession of a person-(i)when it is held on behalf of that person by another person [or when held by that person on behalf of another person] [Added by Ordinance VII of 2003.];(ii)notwithstanding that it is mortgaged to another person ;(g)[ the expression "offer for sale" shall be deemed to include a reference to an intimation by a person of the price proposed by him for a sale of an article, made by the publication of a price list, by exposing the article for sale in association with a mark indicating price, by the furnishing of a quotation, or otherwise, howsoever.] [Clause (g) of section 2 inserted by Ordinance VI of 2001.]
