Section 29(4) in The Police Enhanced Penalties Ordinance, 2005
(4)Where the security furnished by a dealer or any other person is forfeited in whole or is rendered insufficient, such dealer or other person shall, on demand by order of the prescribed authority furnish fresh or further security of the requisite amount or shall make up the deficiency as the case may be, in such manner and within such period as may be specified by the prescribed authority.
