Section 105(2) in The Chhattisgarh Motor Vehicles Rules, 1994
(2)Notwithstanding anything contained in sub-rule (1), the Police Officer or the officer of the Transport Department shall not be entitled to examine the contents of any goods vehicle unless-(i)the permit in respect of the vehicle containing a condition in respect of the goods which may or which may not be carried on the vehicle;(ii)the police officer or officer of the Transport Department has reasons to suppose that the vehicle is being used in contravention of the provisions of the Act, Central rules or these rules.
