Section 30(2) in The Police Enhanced Penalties Ordinance, 2005
(2)If any penalty is imposed under sub-section (1), the prescribed authority shall issue a notice in the prescribed form directing the dealer to pay such penalty by such date as may be specified in the notice, and the date to be specified shall not be less than thirty days from the date of service of such notice and penalty so imposed shall be paid by the dealer in the prescribed manner.
