Section 6(4) in The Hoarding and Profiteering Prevention Ordinance, 2000
(4)[ Where a dealer or a producer disposes of an article by having it sold by auction on his behalf, the auctioner as well as the dealer or producer shall be liable to the penalty provided by sub-section (1) of section 13, if in any such sale, there is a contravention of sub-section (1).] [Sub-section (4) to section 6 substituted by Ordinance VII of 2003.]
