(2)At every check-post or barrier set up or erected under sub-section (1), the driver or any other person in charge of any vehicle, boat of animal shall stop the same, and keep it stationary so long as may reasonably be necessary, and allow lie officer-in-charge of I he check-post or barrier to ??? consents in the vehicle or boat or on the animal and inspect all ??? to the goods carried in the vehicle or boat or on the animal which me in the possession of such driver or oilier person in charge who shall, if so required, give his name and address and the names and ??? of the ??? of the vehicle, boat or animal as welt us of the ??? and consignee if such goods; and where any of the consignors or consignees is a dealer ??? under this Act or the Central Sales Tax Act, 1956, the ??? or any other person in charge of the vehicle, boat or animal shall also give ??? and place of issue of the certificate of legislation, if any, of such dealer.
