Section 17(2) in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968
(2)Every person carrying such goods as may be notified shall, at any checkpost or barrier referred to in Sub-section (1), or at any other place when so required, stop and produce before such officer as may be authorised by Government in this behalf, a certificate of the goods carried in such form and in such manner as may be prescribed and shall also allow such officer to inspect such goods. A copy of the certificate shall also be handed over to the said officer at any checkpost or barrier.
