Section 14 in The Maharashtra Motor Vehicles (Taxation of Passengers) Act, 1958
14. Powers of entry and inspection.
(1)Any Officer authorised by the State Government in this behalf may at all reasonable times enter into, inspect and search any stage carriage and any place ordinarily used by the operator for garaging such vehicle or keeping accounts of his business, for the purpose of seeing or verifying whether the provisions of his Act, or any rules made thereunder are being complied with.(2)All searches made under sub-section (1) shall be made in accordance with the provisions of the [Code of Criminal Procedure, 1973] [These words and figures were substituted for the words and figures 'Code of Criminal Procedure, 1898' by Maharashtra 9 of 1989, Section 12.].
