Section 4(1) in The Hoarding and Profiteering Prevention Ordinance, 2000
(1)No dealer or producer shall-(a)have in his possession at any one time a quantity of any article exceeding the maximum fixed by notification under clause (a) of sub-section (1) of section 3 ; or(b)sell or offer for sale to any person in any one transaction a quantity of any article exceeding the maximum fixed by notification under clause (b) of sub-section (1) of section 3 ; or(c)sell or offer for sale [or otherwise dispose of] [Inserted by Ordinance VI of 2001.] to any person any article fora price or at a rate exceeding the maximum fixed by notification under clause (c) of sub-section (1) of section 3.
