Section 2(d) in The Police Enhanced Penalties Ordinance, 2005
(d)any occasional transaction in the nature of such trade, commerce, manufacture, adventure or concern; whether or not there is volume, frequency, continuity or regularity of such transaction, whether or not such service , trade, commerce, manufacture, adventure or concern is carried on with a motive to make gain or profit and whether or not any gain or profit accrues from such service, trade, commerce, manufacture, adventure or concern;
