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[Cites 0, Cited by 0] [Section 45A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 45A(6) in The M.P. Vanijyik Kar Adhiniyam, 1994

(6)The transporter shall stop the vehicle at every check-post or barrier mentioned in sub-section (1) and keep it stationary for as long as may reasonably be necessary and allow the check post officer to verify and check the declarations and the documents mentioned in sub-section (4), to search the vehicle and inspect the goods and all documents relating to such goods which are in the possession of the transporter. The transporter shall, if so required, give his name and address and names and addresses of the owner of the vehicle and of the consignor and consignee of the goods.