Section 64(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Any officer of the Motor Vehicles Department not below the rank of Motor Vehicles inspector or any Police Officer not below the rank of Sub-inspector or Sergeant may stop any motor vehicle, the use of which in a public place, in his opinion is likely to constitute danger to the public and examine such vehicle on a public road, or subject to the consent of the owner of the premises, or in any premises where the vehicle is kept for the time being.
