Section 83(2) in Rajasthan State Highways Act, 2014
(2)No officer of the concessionaire shall be authorised by the State Government or by the Authority to seize or impound any vehicle or conduct any search or seizure under this Act unless he is a person who has served in the police or in any armed force of the Central Government or any State Government for a period of at least 5 (five) years and has retired (not resigned or dismissed) in the rank of at least an inspector of police or equivalent and fulfills such other conditions as may be prescribed.
