Section 82(2) in Rajasthan State Highways Act, 2014
(2)The officer seizing vehicle under sub-section (1) shall, within twelve hours from the seizure, file a complaint of the offence in the Court having jurisdiction and report the seizure of the vehicle, together with any goods loaded in it, to the said Court and the Court shall deal with the vehicle and the goods loaded in it, if any, under Chapter XXXIV of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).
