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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(2)(e) in The Karnataka Value Added Tax Act, 2003

(e)stop the vehicle or boat, ship or similar vessel, as the case may be, and keep it stationary as long as may be required by the officer-in-charge of the check post or barrier or the officer empowered as aforesaid, to examine the contents in the vehicle or boat, ship or similar vessel and inspect all records relating to the goods carried, which are in the possession of such driver or other person-in-charge, who shall, if so required, give his name and address and the name and address of the owner of the vehicle or boat, ship or similar vessel.