Section 100(2) in The Police Enhanced Penalties Ordinance, 2005
(2)Without prejudice to the generality of the powers conferred by sub-section (1) the Commissioner may require any dealer to produce for inspection or furnish copies of, or extracts from, all or any of the following, namely:-(a)application for the issue of a certificate of registration made under the Act;(b)certificate of registration granted to the dealer;(c)returns furnished by the dealer;(d)proof of payment of tax and penalty by the dealer;(e)a certified copy of the assessment order given to the dealer;(f)any notice of demand served on the dealer;(g)specimen signature furnished by a dealer; and(h)any nomination made by a dealer;
