Section 14 in The Gujarat 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 this 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 (2 of 1974)] [Substituted for 'Code of Criminal Procedure, 1898 (V of 1898)' by Gujarat 11 of 2003, dated 31st March 2003].
