Section 6(3) in The Hoarding and Profiteering Prevention Ordinance, 2000
(3)The Controller General may make or cause to be made a certificate stating the landed cost of any imported article dealt in by a dealer, and shall, on request made by any dealer, grant or cause to be granted to that dealer a certificate stating the landed cost of any such imported article.] [Sub-section (2) and (3) of section 6 substituted by Ordinance VI of 2001.][(3-a) For the purposes of this section, the landed cost of any imported article shall, save as hereinafter provided, be the cost thereof to the importer, that is to say, the sum of-(i)the price of article charged by the exporter in the country of origin;(ii)freight, marine and war risk insurance and other charges, incurred in respect of the article up to the time when it is delivered to the transit sheds at the port of entry ;(iii)the amount of duties payable on the importation of the article :Provided that if, in the opinion of the Controller General, there is substantial disparity-(a)between the landed cost so determined of the article and the landed cost of any other similar article ; or(b)between the consideration for the sale of the article computed on the basis of its landed cost so determined and the minimum price fixed under the Ordinance at which any other similar article, whether imported or not, may be sold,the Controller General may, in making a certificate referred to in subsection (3) in respect of the article, take such disparity into consideration to fix the landed cost of the article at such amount as he thinks equitable.] [Sub-section (3-a) to section 6 inserted by Ordinance VII of 2003.]
