Section 29(1) in The Police Enhanced Penalties Ordinance, 2005
(1)The prescribed authority may at the time of grant of certificate of registration to a dealer, for good and sufficient reasons to be recorded in writing, require the dealer to furnish in the prescribed manner such security or such additional security (after the dealer has been registered) as may be specified by it for securing proper and timely payment of tax or any other sum payable by him under the Act.
