Section 62(1) in Arunachal Pradesh Goods Tax Act, 2005
(1)The Commissioner may, at any check-post or barrier or at any other place, require the driver or person in charge of a goods vehicle to stop the vehicle and keep it stationary so long as may be required to search the vehicle, examine the contents therein and inspect all records relating to the goods carried, which are in the possession of such driver or person in charge.
