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[Cites 0, Cited by 0] [Section 83] [Entire Act]

NCT Delhi - Subsection

Section 83(2) in Delhi Motor Vehicles Rules, 1993

(2)Notwithstanding the provision of sub-rule (1) the police officer shall not be entitled 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 or which may not be carried in the vehicle;
(ii)the police officer has reason to suppose that the vehicle is used in contravention of the provision of the Act or the rules made there under.