Section 66(4) in The Police Enhanced Penalties Ordinance, 2005
(4)For the purpose of sub-section (3) and sub-section (6), the officer authorized in this behalf may enter and search in the prescribed manner any place of business of any dealer or any other place where he has upon information received, reasons to believe, that the dealer keeps or is for the time being keeping any accounts, registers or documents in respect of his business or is holding the stocks of goods relating to his business.
