Section 16 in Uttarakhand Motor Vehicles Taxation Reforms Act, 2003
16. Power to stop vehicle and enter.
- The driver of a motor vehicle shall cause the vehicle to stop and remain stationary when required so to do by the Taxation Officer, or any other officer authorized by the State Government in this behalf, in order to enable him to carry out any duty imposed on him by or under this Act and such authority or other officer may also enter the vehicle and travel in it for doing so.
