Section 4 in The Hoarding and Profiteering Prevention Ordinance, 2000
4. Restrictions on possession and sale by dealers and producers where maximum is fixed under section 3.
(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.(2)[ Where a dealer or 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 punishment provided by sub-section (1) of section 13, if in any such sale there is a contravention of clause (c) of sub-section (1).] [Sub-section (2) of section 4 inserted by Ordinance VI of 2001.]
