Section 31(5) in The Police Enhanced Penalties Ordinance, 2005
(5)A return under this section shall be signed and verified -(a)in case of an individual, by the individual himself, and where the individual is absent by some person duly authorized by him in this behalf;(b)in the case of a Hindu Undivided family, by the Karta;(c)in the case of a company or local authority, by the principal officer or Chief Executive thereof;(d)in the case of a firm, by any partner thereof not being a minor; and(e)in the case of any other association, by the person competent to act on behalf of such association.
