Section 9 in The Hoarding and Profiteering Prevention Ordinance, 2000
9. Refusal to sell.
- No dealer or producer shall, unless previously authorised to do so by the Controller General, without sufficient cause, refuse to sell to any person any article within the limits, [if any] [Inserted by Ordinance VII of 2003.], as to quantity imposed by this Ordinance.Explanation. - The possibility or expectation of obtaining a higher price for an article at a later date shall not be deemed to be a sufficient cause for the purposes of this section.
