Section 23(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)At any time when so required,-(i)[ by any officer or servant of the Board or any Government Officer or servant so empowered by the Board or the Collector in this behalf in any market area, or;](ii)by any member of the [State Mandi Board Service] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] in the market area concerned; or(iii)by any officer or servant of the Market Committee empowered by the Market Committee in this behalf in the market area concerned, the driver or any other person incharge of any vehicle, vessel or other conveyance shall stop the vehicle, vessel or other conveyance, as the case may be, and keep it stationery as long as may reasonably be necessary and allow such persons to examine the contents in the vehicle, vessel or other conveyance and inspect all records relating to the notified agricultural produce carried, and give his name, address and name and address of the owner of the notified agricultural produce carried in such vehicle, vessel or other conveyance.
