Section 78(8) in The Rajasthan Sales Tax Act, 1994
(8)Where the driver or the person incharge of the vehicle or the carrier is found guilty for violation of the provisions of subsection (2), subject tot he provisions of sub-section (10), the Incharge of the check-post or the officer empowered under subsection (3) may detain such vehicle or carrier and after affording an opportunity of being heard to such driver or person incharge of the vehicle or the carrier, may impose a penalty on him as provided in sub-section (5).
