Section 14 in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958
14. Powers of certain Officers.
(1)For the purpose of section 14, any Tax Officer, any officer of the Motor Vehicles Department or any Police Officer of or above the rank of a Sub-Inspector may require any passenger travelling in a stage carriage to produce his ticket for inspector and the passenger shall comply with such requirements.(2)Any Tax Officer, any Police Officer of or above the rank of a Sub-Inspector or any officer of the Motor Vehicles Department, in uniform may require the driver of any stage carriage in any public place to stop such stage carriage and cause it to remain stationary so long as may reasonably be necessary for the purpose of checking the tickets issued to the passengers.(3)Any Tax Officer may, for carrying out the purposes of the Act or these rules, issue, from time to time, instructions to any operator for the proper maintenance of registers and accounts used or to be used in connection with the business of the operator or for the maintenance of any additional accounts that may be considered necessary by such officer and the operator shall comply with such requirements and instructions.Form I[See rule 4(1)]Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958(For fleet-owners)Fleet-owner -ToThe [Transport Commissioner] [Substituted by G.N. of 27.4.1973.],
