Section 130 in The Bihar Motor Vehicles Rules, 1992
130. Power to inspect transport vehicle and their contents.
(1)Any police officer in Uniform not below the rank of a Sub-Inspector of Police or any Officer of the Motor Vehicles Department in uniform, may at any time when a goods carriage is in a public place call upon the driver of such vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable such officer to make reasonable examination of the contents of the vehicle.(2)Notwithstanding anything contained in sub-rule (1) such officer shall not be entitled to examine the contents of any goods carriage unless:-(i)the permit in respect of the vehicle contains a provision or condition in respect of the goods may or which may not be carried in the vehicle;(ii)such officer has reason to believe that the vehicle is being used in contravention of the provisions of the Act or rules, made thereunder.(3)Any police officer in uniform or any officer of the Motor Vehicles Department, may at any time when a public service vehicle is in a public place call upon the driver of such vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable such officer to make reasonable examination of the number of passengers and other contents of the vehicle so as to satisfy himself that the provisions of the Act and the Rule made thereunder and conditions of the permit in respect of the vehicle are being complied with.(4)Any police officer in uniform not below the rank of a Sub-Inspector of Police or any officer of the Motor Vehicles Department in uniform may at any time when a transport vehicle is in a public place, call upon the driver of such vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable such officer to inspect the brakes of the vehicle so as to satisfy himself that the provisions of the Act or the Rules made thereunder regarding the brakes are complied with.
