Section 81(2) in The Police Enhanced Penalties Ordinance, 2005
(2)Upon such direction being made, the Commissioner or the officer authorized by him in this behalf may, if found necessary, by notice in any news paper(s) or in such other manner as in his opinion is best calculated to bring the notice to the attention of dealers and other person or persons, call upon all dealers or any class of dealers or persons to furnish such data and information or returns as may be stated therein relating to any matter in respect of which data and information is to be collected. The form in which, the persons to whom or, the authorities to which, such data, information or returns should be furnished, the particulars which they should contain, and the intervals in which such data, information or returns should be furnished, shall be such as may be specified in such notice.
