Section 12B(11) in The Maharashtra Agricultural Pests And Diseases Act, 1947
(11)The Collector or the officer appointed by him in this behalf may, with a view to requisitioning any vehicle under this section or determining the compensation payable for such requisitioning, by order in writing—(a)require any person to furnish to such officer or authority as may be specified in the order such information in his possession relating to the vehicle as may be specified ;(b)direct that the owner or the person in possession of the vehicle shall not without his permission dispose it off or remove it till the expiry of such period as may be specified in the order from the premises or the place in which it is kept.Explanation.—For the purpose of this section—(a)“owner” includes in relation to a vehicle which is the subject of a hire purchase agreement the person in possession of the vehicle under the agreement ;(b)“vehicle” means any vehicle used or capable of being used for the purpose of transport of persons or goods upon roads, whether propelled by mechanical power or not.
