Section 87(1) in Rajasthan State Highways Act, 2014
(1)Any officer of the State Government, Authority or concessionaire, as the case may be, authorised in this behalf by the State Government or by the Authority, may-(a)enter, inspect, break open and search any vehicle which he has reason to believe is involved in an offence under this Act;(b)search, seize and remove all such devices, instruments or articles which have been, or are being, used for such offence; and(c)examine or seize any documents which in his opinion shall be useful for or relevant to, any proceedings in respect of the offence under this sub-section (1) and allow the person from whose custody such documents are seized to make copies thereof or take extracts therefrom in his presence.
