Section 59(1) in Arunachal Pradesh (Horticultural Produce, Marketing and Processing) Board Act, 2014
(1)At any time when so required, any officer of the Board empowered by the board or any officer of the Committee empowered by the Committee in this behalf, as the case may be, may direct the driver or any other person in charge of the vehicle, vessel or other conveyance and inspect all records relating to notified Horticultural produce carried, and give his name, address and name and address of owner of the vehicle, vessel or other conveyance and name and address of the owner of the notified Horticultural produce carried in such vehicle, vessel or other conveyance.
