Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 189 in The West Bengal Motor Vehicles Rules, 1989

189. Inspection of transport vehicles and their contents.

(1)Any police officer in uniform not below the rank of a Sergeant or a Sub-inspector or any Motor Vehicles inspector may, at any time, when the vehicle is in a public place, call upon the driver of a goods vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable the police officer or the Motor Vehicles inspector, as the case may be, to make reasonable examination of the contents of the vehicle.
(2)Notwithstanding the provisions of sub-rule (1) the police officer or the Motor Vehicles inspector, as the case may be, shall not be entitled to examine the contents of any goods vehicles unless, -
(i)the permit in respect of the vehicle contains a provision or condition in respect of the goods which may or which may not be carried on the vehicles;
(ii)the police officer or any Motor Vehicle inspector has reason to believe that the vehicle is being used in contravention of the provisions of the Act or made thereunder rules.
(3)Any police officer in uniform or any Motor Vehicles inspector may, at any time when the vehicle is in a public place call upon the driver of a public service vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable the police officer or the Motor Vehicles inspector as the case may be, to make reasonable examination of the number of passengers and other contents of the vehicle so as to satisfy himself that the provisions of the Act and rules made thereunder and the provisions and conditions of the permit in respect of the vehicle are being complied with.
(4)Any District Magistrate or Additional District Magistrate or Sub-divisional Magistrate or Executive Magistrate or Regional Transport Officer or Additional Regional Transport Officer or any Police Officer of or above the rank of Sub-inspector or any Motor Vehicles inspector shall have the authority at any reasonable time to inspect any public service vehicle in a public place.