Section 55(4) in The Police Enhanced Penalties Ordinance, 2005
(4)In case where a registered dealer entitled to refund under sub-section (3) is not granted refund within the prescribed period, he shall upon making an application in the prescribed manner to the prescribed authority be entitled to receive in addition to the refund, simple interest @18% per annum on the said amount from the day immediately following the expiry of the prescribed period, if the delay in grant of refund does not exceed three months and at the rate of 24% per annum if the delay exceeds three months from the expiry of the prescribed period.
