Section 9(5) in The Police Enhanced Penalties Ordinance, 2005
(5)The Additional Commissioner may with the prior approval of the Commissioner, for the purpose of holding investigation or enquiry under sub- section (3), require any officer appointed under sub-section (2) of section 3 to transfer to the Unit any accounts, registers or documents seized by him from any person under section 66 and on transfer, such accounts, registers or documents shall, subject to the provisions of section 66 be retained by the Unit for the purpose of carrying out such investigation or holding such enquiry.
