Section 57(1) in The Police Enhanced Penalties Ordinance, 2005
(1)Any person being-(a)a Department of the Government or Central Government or any other Government of a State or Union Territory;(b)a local authority;(c)a Corporation established by or under Central or State Act;(d)a Co-operative Society; or(e)any Board constituted by or under Central or State Act;shall before entertaining a tender for supply of taxable goods or sanctioning any contract for supply of taxable goods, require the supplier or contractor to furnish the tax clearance certificate in the prescribed form issued by the Assessing Authority concerned and if any authority entertains a tender without such certificate from the supplier/contractor, he shall be liable to pay by way of penalty an amount of rupees ten thousand for each such tender.
