Section 45D(4) in The M.P. Vanijyik Kar Adhiniyam, 1994
(4)If the officer referred to in sub-section (3) finds on the inspection of the vehicle that the transporter is not carrying the documents or the documents being carried are not in order or the transporter is not carrying a copy of the declaration he may direct the transporter to make the vehicle along with the goods and the documents to the nearest check post or any Commercial Tax Officer to be named by him and stop it and keep it stationary there till such time as may be required for action in accordance with the provisions of Section 45-A.
