Section 6(3) in The Police Enhanced Penalties Ordinance, 2005
(3)The transfer of any case under sub- section (1) or sub-section (2) shall not render necessary the issue of any fresh notice if already issued by the Commissioner, or any other authority under his control as the case may be, from whom the case is transferred.Explanation. - In this section the word "case" in relation to any person whose name is specified in any order means all proceedings under the Act in respect of any year, which may be pending on the date of such order or which may be completed on or before such date and includes also all proceedings under the Act which may be commenced after the date of such order in respect of any year.
