Section 67(1) in Karnataka Agricultural Produce Marketing Act 1966
(1)At any time when so required by any officer or servant of [the State Government empowered by it in this behalf] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] the driver or any other person in charge of any vehicle vessel or other conveyance which is taken [out of the market area or moving in] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] shall stop the vehicle vessel or other conveyance as the case may be and keep it stationary as long as may reasonably be necessary and allow such officer or servant to examine the contents in the vehicle vessel or other conveyance and inspect all records relating to the notified agricultural produce carried and give his name and address and the name and address of the owner of the vehicle vessel or other conveyance and of the owner of the notified agricultural produce carried in such vehicle vessel or other conveyance.
