Section 56A(v) in The Rajasthan Sales Tax Rules, 1995
(v)The officers in-charge of the entry check post and the exist check post shall have powers to verify, detain, unload and search the goods. Where it it found that the goods are not in accordance with the documents or the documents suffer from any illegality, the officer in-charge shall in respect of such goods, act in accordance with the provisions of section 78 of the Act.