Section 66(2) in The Police Enhanced Penalties Ordinance, 2005
(2)All accounts, registers and documents relating to stocks of goods, or of purchase, sale and delivery of goods, payments made or received by any dealer and all goods and cash kept in any place of business of any dealer, shall at all reasonable times be open to inspection by the authorities specified in sub- section (1), and they may take or cause to be taken such copies or extracts of said accounts, registers or documents and such inventory of the goods and cash found as appears to them necessary for the purpose of the Act.
