Section 20(1) in The Chhattisgarh Transit (Forest Produce) Rules, 2001
(1)Any forest produce in transit to which these rules apply and any animal, vehicle, vessel or craft carrying such forest produce, may be stopped, detained, examined and checked at any place by any forest, police or revenue officer if such officer has reasonable grounds for suspecting that it is being transported in contravention of these rules or any money which is due to Government in respect thereof has not been paid or that any forest offence has been or is being committed in respect thereof:Provided that no such officer shall vexatiously or unnecessarily detain any forest produce which is lawfully in transit, nor vexatiously or unnecessarily unload any such forest produce or cause the same to be unloaded for the purpose of examination.
