Section 23 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
23. Power to stop vehicles etc.
(1)At any time when so required by any officer or servant of a market committee. Marketing Board or Director empowered in this behalf, the driver or any other person incharge of any vehicle, vessel or other conveyance, as the case may be, shall keep it stationery as long as may be reasonably necessary and allow such officer or servant to examine the contents in the vehicles, vessel or other conveyance and inspect all records relating to the notified agricultural produce carried and give his name and address and the name and address of the owner of the notified agricultural produce carried in such vehicle, vessel or other conveyance.(2)The officer or servant of the market committee Board or the Government empowered under sub-section (1) shall have power to seize any notified agricultural produce taken or proposed to be taken out of the market area in any vehicle, vessed or other conveyance if such officer or servant has reason to believe that any fee or other amount due under this Act in respect of such produce has not been paid. Such seizure shall forthwith be reported by the officer are servant aforesaid to a Magistrate having jurisdiction to try the offence under this Act, and the provisions of sections 523, 524 and 525 of the Code of Criminal Procedure, Samvat 1989 shall so far, as may be, apply in relation to the notified agricultural produce seized as aforesaid as they apply in relation to property seized by a police officer.
