Section 16(1) in The M.P. Motoryan Karadhan Adhiniyam, 1991
(1)The Taxation Authority or any other officer, authorised by the State Government in this behalf, may at all reasonable lime enter into and inspect any motor vehicle or premises where he has reason to believe that a motor vehicle is kept for the purpose of verifying whether the provisions of this Act or any rules made thereunder are being complied with :Provided that no officer shall he authorised under this sub-section with respect to motor cycles and motor cars.
