Section 108(2) in The Punjab Motor Vehicles Rules, 1989
(2)Notwithstanding the provisions of sub-rule (1), the officer referred to in sub-rule (1) shall not be entitled to examine the contents of any goods vehicle unless:-(i)the permit in respect of the vehicle contains a provision or conditions in respect of the goods which may or which may not be carried on the vehicle;(ii)the officer has reasons to believe that the vehicle is being used in contravention of the provisions of the Act or rules framed thereunder.
