Section 169(2) in The Haryana Motor Vehicles Rules, 1993
(2)If in the opinion of an officer authorised by the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.], any vehicle is at any time loaded in contravention of sub-rule (1) he may order the driver or other person incharge of the motor vehicle to remove or replace the carriage of goods of dangerous or hazardous nature to human life as may be specified by the Department of Science and Technology, Government of Haryana, otherwise the vehicle or goods shall be liable to be impounded by the Officer so authorised with the help of police authorities of the area.
