Section 9A in The Hoarding and Profiteering Prevention Ordinance, 2000
9A. [ Power of Controller General to order or prohibit sale. [Section 9-A substituted by Ordinance VII of 2003, (Section 9-A was originally inserted by Ordinance VI of 2001).]
- The Controller General may, be order in writing, direct any dealer or producer-(a)to sell to any specified person any-specified article or articles in such quantity within the limit, if any, as to quantity imposed by this Ordinance, as may be specified in the order;(b)not to sell, except to such person as the Controller General may, in the order or otherwise, specify, any specified article or classes of articles for such period not exceeding twentyone days, as may be specified in the order.]
