Section 22(5) in Himachal Pradesh General Sales Tax Act, 1968
(5)At every station of transport of goods, bus-stand or any other station or place of loading or unloading of goods, other than a rail head or a Post Office, when so required by the Commissioner, or any person appointed to assist him under sub-section (1) of section 3, the driver or the owner of the [goods carriage] [Substituted for the words 'goods vehicle' vide H.P. Act No. 5 of 1991 (Sec. 11) w.e.f. 1.4.1991.] or the employee of a transport company or goods booking agency shall produce for examination transport receipts and all other documents and account books concerning the goods carried, transported, loaded, unloaded, consigned, or received for transport (maintained by him in the prescribed manner). The Commissioner or the person so appointed shall, for the purpose of examining that such transport receipts or other documents or account books are in respect of the goods carried, transported, loaded, unloaded, or consigned or received for transport, have the powers to break open any package or packages of such goods.
