Section 67(4)(b) in The Police Enhanced Penalties Ordinance, 2005

[Cites 0, Cited by 0] [Section 67(4)] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(4)(b) in The Police Enhanced Penalties Ordinance, 2005

(b)The Commissioner and any other authority or officer referred to in clause (a) of this sub-section shall for the purpose of investigation have powers to -

(i)search the vehicle or conveyance and the driver or other person incharge of the vehicle or conveyance;

(iii)break open any package or packages under transport in a vehicle or found in godown or premises of the transport agency or the clearing or forwarding agency;

(iv)examine on oath the driver or owner of the vehicle or conveyance or the person Incharge of the transport agency or clearing or forwarding agency;

(v)seize the goods; and

(vi)seize the receipts, account books and other documents:

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State of Jammu-Kashmir - Subsection

Section 67(4)(b) in The Police Enhanced Penalties Ordinance, 2005