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[Cites 0, Cited by 0] [Section 83] [Entire Act]

NCT Delhi - Subsection

Section 83(3) in Delhi Motor Vehicles Rules, 1993

(3)Any police officer in uniform not below the rank of a Head Constable may, at any time when the vehicle is in a public place, call upon the driver of a public service vehicle to stop the vehicle and to keep-it at rest for such time as may be necessary to enable the police officer to make reasonable examination of the number of passengers and other contents of the vehicle so as to satisfy himself that the provisions of the Act/rules and the provisions and conditions of the permit in respect of the vehicle are complied with.