Section 60(3) in The Police Enhanced Penalties Ordinance, 2005
(3)If any dealer, liable to get his accounts audited under sub-section (1), fails to get his accounts audited or fails to furnish the audit report or true copy thereof within the period specified under sub-section (2), the Assessing Authority shall, after giving such dealer an opportunity of being heard impose on him, in addition to any tax payable, a penalty equal to 0.25% of the turnover as he may determine to the best of his judgment, in his case, in respect of the said period.]
