Section 17C(6) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
(6)When so required by the assessing authority or the officer so authorised, the driver or any other person-in-charge of the vehicle, vessel or other conveyance, which is taken or proposed to be taken out of the notified market area, shall stop the vehicle, vessel or other conveyance as the case may be, and kept it stationary as long as may reasonably be necessary, and allow the said authority or officer to examine the contents in the vehicle, vessel or other conveyance and inspect all records relating to the notified agricultural produce, livestock or products of livestock which are in the possession of such driver, or other person-in-charge for the purpose of ascertaining whether there has been any sale or purchase of the notified agricultural produce, livestock or products of livestock carries whether the notified Agricultural Produce, livestock or products of livestock so carried is liable to fees under this Act and whether such fees has been paid or properly accounted for.
