Section 10(2) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985
(2)Any driver or a person in charge of the goods vehicle or stage carriage shall, in accordance with such rules as may be made under this Act, stop his vehicle at any place on the route at the instance of the prescribed authority or any person appointed under sub-section (i) of section 3 to assist him and detain it until such reasonable times as may be required to search and inspection referred to in sub-section (1).
