Section 189(3) in The West Bengal Motor Vehicles Rules, 1989
(3)Any police officer in uniform or any Motor Vehicles inspector may, at any time when the vehicle is in a public place call upon the driver of a public service vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable the police officer or the Motor Vehicles inspector as the case may be, to make reasonable examination of the number of passengers and other contents of the vehicle so as to satisfy himself that the provisions of the Act and rules made thereunder and the provisions and conditions of the permit in respect of the vehicle are being complied with.