Section 83 in The Police Enhanced Penalties Ordinance, 2005
83. Publication and disclosure of information pertaining to dealers and other persons in public interest.
(1)Notwithstanding anything contained in section 92, if the Government is of the opinion that it is necessary or expedient in the public interest to publish or disclose the names of any dealers or other persons and any of the particulars relating to any proceedings under the Act in respect of such dealers and persons, it may publish or disclose or cause to be published or disclose such names and particulars in such manner as it thinks fit.(2)No publication or disclosure under this section shall be made in relation to any tax levied or penalty imposed or interest levied or any conviction for any offence connected with any proceeding under the Act, until the time of presenting an appeal to the appropriate Appellate Authority has expired without an appeal having been presented or the appeal, if presented, has been disposed of.Explanation. - In the case of a firm, company or other association of persons, the names of the partners of the firm, directors, managing agents, secretaries, treasurers or managers of the company or the members of the association, as the case may be, may also be published or disclosed, if, in the opinion of the Government, it is necessary or expedient so to do in the public interest.
