Section 5(a) in The Hoarding and Profiteering Prevention Ordinance, 2000
(a)[ no dealer shall have in his possession at any one time a quantity of any article in which he deals exceeding- [Clauses (a), (b) and (c) of section 5 substituted by Ordinance VII of 2003 for original clauses (a)and (b).](i)if he was in business in the year 1939, one quarter of the total quantity of that article held by him in the course of that year, or(ii)if he was not in business in that year, the total quantity of that article sold by him in the course of any period of four consecutive months after that year, or(iii)in either case, such greater quantity as the Controller General or other officer empowered in this behalf by the Government may, by general or special order, specify ;
