Section 68(1) in The Police Enhanced Penalties Ordinance, 2005
(1)For carrying out the purposes of section 67, every transport agency, clearing or forwarding agency having a place of business in the State and importing or clearing or forwarding goods on behalf of a dealer, shall obtain a certificate of registration in the prescribed manner from the Deputy Commissioner Commercial Taxes of the area in which it has a place of business on payment of a fee of one thousand rupees and on furnishing of security of one lac rupees in the manner as may be prescribed.
