Section 62(2) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(2)Persons empowered under sub-section (1) may seize any notified agricultural produce brought into or taken out or proposed to be taken out of the market area in any vehicle, vessel or other conveyance, if he has reason to believe that any fee or other amount due under this Act or the value payable to the seller in respect of such agricultural produce has not been paid.
