Section 45(6) in The Police Enhanced Penalties Ordinance, 2005
(6)Any amount of money which a person is required to pay under sub-section (1) or for which he is personally liable under sub-section (4) shall, if it remains unpaid, be recoverable in the same manner as provided under sub-section(6) of section 44:Provided that nothing in this section shall operate to effect any action taken or prevent any action that may be or is being taken under section 44 for recovery from the dealer the amount due from him.
