Section 7 in The Hoarding and Profiteering Prevention Ordinance, 2000
7. General limitation on quantity to be passes, at one time.
(1)No person shall have in his possession at any one time a greater quantity of any article to which this section applies than the quantity necessary for the reasonable needs of himself and his family for a period of three months or such longer period as may, for special reasons in his particular circumstances, be considered a reasonable period for which to make provisions.[Provided that the Controller General may by order specify any article or articles which any person may have in his possession at any one time in a quantity not greater than the quantity necessary for the reasonable needs of himself and his family for a period not exceeding six months.] [Proviso to section 7(1) added by Ordinance XI of 2001.](2)For the purposes of sub-section (1), the expression "reasonable needs" includes the fulfilment of social or religious or other customary obligations.(3)Nothing in this section shall apply to a dealer or producer in respect of any article sold by or produced by him.(4)This section shall apply only to such articles as the Controller General may, by order published in the Government Gazette, specify for the purpose.
