Section 100(2) in The Haryana Motor Vehicles Rules, 1993
(2)Notwithstanding the provision of sub-rule (1), the officer referred to in sub-rule (1) shall not entitled to examine the contents of any goods vehicle unless, -(i)the permit in respect of the vehicle contains a provision or condition in respect of the goods which may not be carried on the vehicle.(ii)the officer has reasons to believe that the vehicle is carrying on the goods in contravention of the provisions of the Act or rules framed thereunder.
