Section 7 in Assam Requisition and Control of Vehicles Act, 1968
7. Power to obtain information.
- The State Government may, with a view to requisitioning any vehicle under section 3 or determining the compensation payable under section 4, by order -(a)Require any person to furnish to such officer or authority as may be specified in the order such Information in his possession relating to the vehicle as may be specified;(b)Direct that the owner or the person in possession of the vehicle shall not without the permission of the State Government dispose of it or remove it till be expiry of such period as may be specified in the order from the premises of the place in which it is kept.
