Section 65(2) in The Orissa Motor Vehicles Rules, 1993
(2)Notwithstanding the provisions of Sub-rule (1) the Police Officer or Officer of the Motor Vehicle Department shall not be entitled to examine the content or any goods vehicle unless (i) the permit in respect of the vehicle contains a provision or condition in respect of the goods which may or which may not be carried on the vehicle, or (ii) the Police Officer or Officer of the Motor Vehicles Department has reason to suppose that the vehicle is being used in contravention of the provisions of the Act and the rules made thereunder.
