Section 123(7) in Delhi Motor Vehicles Rules, 1993
(7)[ Any police officer(s) or the person(s) appointed as officer(s) under Section 213 of the Act and specified as such in rule 123, not below the rank of [(Assistant Sub-Inspector)] [Inserted vide notification no. F. 19 (512)/Tpt/Sectt./ 2003/191 dated 08-07-2004], shall have power, if they have reasons to believe that a motor vehicle has been or is being used in contravention of the provisions of Section 3 or Section 4 or Section 39 or without the permit required by sub-section (1) of section 66 or in contravention of any condition of such permit relating to the route on which or the area in which or the purpose for which the vehicle may be used to seize and detain the vehicle, and shall keep the same in safe custody of the nearest police station or police post or traffic police circle officer or any other designated place declared by the Delhi Police or in the designated impounding pits of the Transport Department against a proper receipt to be given by him in Form O.S.S. to the owner or in charge of the vehicle from whose custody the vehicle was seized and detained.
