Section 5(b) in The Hoarding and Profiteering Prevention Ordinance, 2000
(b)no producer shall have in his possession at any one time a quantity of any article which he produces exceeding-(i)if he was in business in at least one of the years 1940, 1941, and 1942, one quarter of his total production of that article during that one of the said three years in which his production of the article was greatest, or(ii)if he was not in business in at least one of the said three years, the total quantity of that article produced by him in the course of any period of four consecutive months after the year 1942, or(iii)in either case, such greater quantity as the Controller General or other officer empowered in this behalf by the Government may, by general or special order, specify ;
