(1)   Notwithstanding anything contained in this Ordinance, the Central Board of Revenue may, appoint any private agency, firm or company to carry out survey in respect of such persons or in such areas as it may assign by an order in writing.

(2)   The agency, firm or company appointed under sub-section (1), shall have the power to make such enquires and obtain from any person such information as Central Board of Revenue may, by order in writing, specify.

(3)   The Central Board of Revenue shall, by order in writing, determine the scope of the survey referred to in sub-section (1).