Section 82(1) in Rajasthan State Highways Act, 2014
(1)Without prejudice to any other provision of this Act, a vehicle which is used in the course of any offence or for violation of any provision of this Act shall be liable to seizure and impounding, together with any goods loaded on it, by an officer of the State Government, Authority or concessionaire, as the case may be, who is authorised by the State Government or by the Authority in this behalf.
