Section 32A(2) in Tamil Nadu Prohibition Act, 1937
(2)At every checkpost or barrier mentioned in sub-section (1) or at any other place when so required by the Prohibition Officer or the officer-in-charge of the checkpost or barrier or any other officer empowered by the State Government in this behalf, the driver or any other person in-charge of any animal, vessel, cart or other vehicles 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 the Prohibition Officer or officer in-charge of the checkpost or barrier or the officer empowered as aforesaid to inspect the licence or permit obtained under the provisions of this Act.
