Section 61(1) in The Himachal Pradesh Excise Act, 2011
(1)Any Excise Officer may, if he has reasons to believe that a vehicle or conveyance has been or is being used in the commission of offence under section 39 of this Act, require the driver or other person-in-charge of such vehicle or conveyance to stop it and cause it to remain stationary as long as may reasonably be necessary , to examine the contents in it and inspect all records relating thereto, which are in the possession of such driver or other person-in-charge of such vehicle or conveyance.
