Section 8 in Rajasthan Requisitioning of Goods Vehicles Act, 1969
8. Powers of entry into and inspection of premises and seizure of vehicle.
- Any person authorised in this behalf by the Government may enter into any premises and inspect any vehicle therein for the purpose of determining whether and if so in what manner an order under section 3 should be made in relation to such vehicle or with a view to securing compliance with any order made under that section, and may seize any vehicle requisitioned under section 3 from any person who may for the time being be in possession thereof.
