Section 69(2) in The Police Enhanced Penalties Ordinance, 2005
(2)Before passing an order under sub-section (l), the authority concerned shall give the person in default an opportunity of being heard:Provided that no order of penalty shall be passed after the expiry of two years from the close of the financial year in which such penalty proceedings were initiated:Provided further that a fresh order under sub-section (1) in pursuance of order under section 72, section 73 or section 74 shall be passed within two years after close of the financial year in which the order under section 72, section 73 or section 74 is passed:Provided also that the period during which such proceedings remained stayed under the orders of any competent court shall be excluded in determining the period of two years for purposes of this sub-section.
