Section 130(2) in The Bihar Motor Vehicles Rules, 1992
(2)Notwithstanding anything contained in sub-rule (1) such officer shall not be entitled to examine the contents of any goods carriage unless:-(i)the permit in respect of the vehicle contains a provision or condition in respect of the goods may or which may not be carried in the vehicle;(ii)such officer has reason to believe that the vehicle is being used in contravention of the provisions of the Act or rules, made thereunder.
