Section 80(5) in The Police Enhanced Penalties Ordinance, 2005
(5)The Commissioner or the officer authorized by him shall enter the place where the person is carrying on the business only during the hours at which such place is open for business and in no case before sunrise and after sunset. The Commissioner or the officer authorized by him may make or cause to be made extracts or copies from books of accounts and other documents inspected by him, make an inventory of any cash, stock or other valuable article or thing checked or verified by him, and record the statement of any person which may be useful for, or relevant to, any proceeding under the Act.
