Section 25 in The Tamil Nadu Agricultural Produce Marketing (Regulation) Act, 1987
25. Establishment of check-post or barrier.
(1)If the Government consider that with a view to prevent or check the evasion of payment of fee or other amount due to the market committee under the provisions of this Act, it is necessary so to do, they may, by notification, direct the setting up of check-post or the erection of barrier or both, by the market committee at such place or places as may be specified in the notification.(2)At every check-post or barrier mentioned in sub-section (1), or a t any other place when so required by any officer or servant of the market committee empowered by the Government in this behalf, the driver or any other person in charge of any animal, vessel, cart or other vehicle, shall stop the animal, vessel, cart or other vehicle, as the case may be, and keep it stationary so long as may reasonably be necessary and allow such officer or servant empowered as aforesaid to examine the goods carried by such animal, vessel, cart or other vehicle and inspect all records in the possession of such driver or other person in charge of such animal, vessel, cart or other vehicle.(3)If, on such examination and inspection under sub-section (2), it appears,-(a)that the fee or other amount payable in respect of the notified agricultural produce has been paid or the provisions of this Act and the rules made under this Act or the notification or order or licence issued under this Act are complied with, the said officer or servant shall release the animal, vessel, cart or other vehicle with the notified agricultural produce; or(b)that the fee or other amount payable under the provisions of this Act in respect of the notified agricultural produce has not been paid or any of the provisions of this Act or the rules made under this Act or any of the terms of any notification or order or licence issued under this Act has not been complied with, in respect of the notified agricultural produce carried, the said officer or servant, after making such enquiry as may be deems fit and satisfying himself as to such non-payment or non-compliance, as the case may be, shall seize such notified agricultural produce.(4)Any seizure made under sub-section (3) shall forthwith be reported by the officer or servant aforesaid to the Magistrate having jurisdiction to try an offence under this Act and the provisions of sections 457,458 and 459 of the Code of Criminal Procedure 1973 (Central Act 2 of 1974) shall, so far as may be, apply in relation to the notified agricultural produce seized under sub-section (3) as they apply in relation to property seized by a police officer.
