Section 57(3) in The Police Enhanced Penalties Ordinance, 2005
(3)If any person referred to in sub-section (1) who enters into such contract/agreement fails to submit a copy of the contract/agreement to the Deputy Commissioner of Commercial Taxes of the division concerned, as required under sub-section (2) of this section, he shall be liable to pay by way of penalty an amount of rupees ten thousand per contract/agreement.Provided that before levy of penalty under sub section (1) and sub section (3) of this section such person shall be afforded a reasonable opportunity of being heard.
