Section 66(4) in Manipur Value Added Tax Act, 2004
(4)Where any goods in movement are without documents or are not supported by documents as referred to in sub-section (2), or documents produced appear to be false or forged, the officer in charge of the check post or the officer empowered under sub-section (3), may -(a)direct the driver or the person in charge of the vehicle or carrier or the goods not to part with the goods in any manner including by transporting or rebooking, till a verification is done or an enquiry is made, which shall not take more than seven days;(b)seize the goods for reasons to be recorded in writing and shall give receipt of the goods to the person from whose possession or control they are seized.
