Section 6(7) in Tamil Nadu Sandalwood Transit Rules, 1967
(7)Any Revenue Officer not below the rank of Revenue Inspector-in-charge of firka or any Police Officer in uniform not below the rank of Head Constable or any Forest Officer not below the rank of Forest Guard or Tanahdar-in-charge of a checking station mentioned in Schedule A, may stop any vehicle reasonably suspected of carrying sandalwood for checking its contents and the permits referred to in these rules shall be produced when demanded and such vehicle shall not proceed therefrom until permitted to do so by the said officer of the Revenue, Police or Forest Department or the said Tanahdar.Explanation. - In this clause "vehicle" includes lorries, stage carriages, contract carriages, tractors, cars, hand carts, bullock carts, horse drawn carriages such as jutkas, cycle rickshaws and hand-pulled rickshaws.
