Section 81 in The Police Enhanced Penalties Ordinance, 2005
81. Power to Collect Data and Information.
(1)If the Commissioner considers that for the purposes of better administration of the Act, it is necessary so to do, he may by notification in the Government Gazette, direct that data and information be collected relating to any matter dealt with, by or in connection with the Act by such officer as may be specified in the notification.(2)Upon such direction being made, the Commissioner or the officer authorized by him in this behalf may, if found necessary, by notice in any news paper(s) or in such other manner as in his opinion is best calculated to bring the notice to the attention of dealers and other person or persons, call upon all dealers or any class of dealers or persons to furnish such data and information or returns as may be stated therein relating to any matter in respect of which data and information is to be collected. The form in which, the persons to whom or, the authorities to which, such data, information or returns should be furnished, the particulars which they should contain, and the intervals in which such data, information or returns should be furnished, shall be such as may be specified in such notice.(3)Without prejudice to the generality of the foregoing provisions, the Government may by rules provide that every registered dealer or, as the case may be, any class of registered dealer shall furnish, in addition to any other returns provided for elsewhere, an annual return in such form, by such date and to such authority as may be prescribed and different provisions may be made for different classes of registered dealers.
