Section 18 in The Rajasthan Motor Vehicles Taxation Act, 1951
18. [Power of entry. [Substituted by Rajasthan Act No. 11 of 1972.]
- Any [x x x] officer of the Transport Department not below the rank of a Sub-Inspector may for the purposes of this Act, enter at any time between sun-rise and sun-set, any premises where he has reason to believe that a motor vehicle is kept, in contravention of the provisions of this Act.]
