Section 65(1) in The Orissa Motor Vehicles Rules, 1993
(1)Any Magistrate or any officer or the Motor Vehicles Department not below the rank of Traffic Sub-Inspector and junior Inspector of Motor Vehicles or any Police Officer in uniform not below the rank of Sub-Inspector may, at any time when the vehicle is in a public place, call upon the driver of a Transport vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable him to make reasonable examination of the content of the vehicle or its documents.
