Section 67(2) in The Police Enhanced Penalties Ordinance, 2005
(2)No person shall transport within the State across or beyond the notified area any consignment of goods exceeding such quantity or value as may be prescribed, by any vehicle or any other mode of conveyance unless he is in possession of-(a)either a bill of sale or delivery note or declaration or certificate of ownership containing such particulars as may be prescribed; and(b)a way bill in such form and containing such particulars as may be prescribed.Explanation. - The term goods referred to in this sub-section shall not include luggage of persons who cross the notified area.
