Section 12 in The Punjab Entertainments Duty Act, 1955
12. Power of revision.
- The Commissioner or such other officer, as the Government may, by notification, appoint in this behalf may of his own motion [or on application made within a period of sixty days from the date of the order] [Proviso added by Punjab Act 10 of 1965, section 4.] call for the record of any proceedings or order of any authority subordinate to him for the purpose of satisfying himself as to the legality or propriety of such proceedings or order, and may pass such order in reference thereto as he may deem fit :[Provided that the Commissioner or the other officer may, before deciding such application direct applicant to deposit, in whole or in part, the amount of duty due, and the penalty, if any, imposed on him under this Act.] [Provisio added by Punjab Act 10 of 1965, section 4.]
