(6)Where any goods in movement are not supported by documents as referred to in sub-section (2), or documents produced appear false or forged, the Check Post Officer or the officer empowered under sub section (5), for reasons to be recorded in writing may-(a)direct the transporter not to part with the goods in any manner including re-transporting or rebooking, till a verification is done or an enquiry is made, which shall not take more than seven days;(b)detain or seize the goods or the vehicle or carrier along with the goods and shall give a receipt of the goods or the vehicle or carrier along with the goods, if seized, to the person from whose possession or control they are seized;(c)release the goods or the vehicle or carrier along with the goods seized in clause (h) in favour of the transporter, during the pendency of the proceeding if adequate security in the form of cash security or irrevocable bank guarantee of the amount equal to the penalty leviable under sub-section (8) or (10) is furnished.
