Section 6(2) in Jammu and Kashmir Motor Vehicles Taxation Act, 1957
(2)[Any Police Officer, authorised by the Government in this behalf, in the prescribed uniform or any Taxation Officer] [Substituted by Act XIX of 1971. (It was previously substituted by Act XI of 196).] may require the driver of any motor vehicle on any public road to stop the vehicle and cause it to remain stationary so long as may reasonably be necessary for the purpose of satisfying himself that a [token] [Substituted 'licence' by Act XIX of 1962.] has been duly obtained in respect of such vehicle.
