Section 67(11) in The Police Enhanced Penalties Ordinance, 2005
(11)The officer referred to in sub-section (10) shall maintain a register in the prescribed form containing the names and the addresses of the dealers against whom action has been taken and such other particulars as may be prescribed. He shall also furnish such information in this behalf as may be prescribed, to the Deputy Commissioner Commercial Taxes having jurisdiction over the place of business of the said dealer.
