Section 14 in The Hoarding and Profiteering Prevention Ordinance, 2000
14. [ Procedure. [Section 14 substituted by Ordinance III of 2007.]
- No prosecution for any offence punishable under this Ordinance shall be instituted except with the previous sanction-of the Controller, if the offence is investigated by the Control Department :of the Superintendent of Police, if investigated by the police.]
