Section 15 in The Maharashtra Motor Vehicles Tax Act, 1958
15. Power of Police Officer and the Motor Vehicles Department Officers.
- Any Police Officer, or officer of the Motor Vehicles Department in uniform, not below such rank, as may be prescribed by the State Government in this behalf may,-(a)enter, at any time between sunrise and sunset, any premises where he has reason to believe that a motor vehicle is kept, or(b)require the driver of any motor vehicle in any public place to stop such vehicle and cause it to remain stationary so long as may reasonably be necessary, for the purpose of satisfying himself that the amount of the tax due in accordance with the provisions of this Act in respect of such vehicle, has been paid.
