Section 82(1) in The Police Enhanced Penalties Ordinance, 2005
(1)If any person required to furnish any data, information or return under section 81 -(a)wilfully refuses or without lawful excuse neglects to furnish such data, information or return ; or(b)wilfully furnishes or causes to be furnished any data information or return which he knows or has reasons to believe to be incorrect or false,-he shall be liable to a penalty, which may extend to five thousand rupees and in case of continuing default to a further penalty which may extend to one hundred rupees for each day after the first day during which the default continues.
