Section 108 in The Punjab Motor Vehicles Rules, 1989
108. Inspection of Transport Vehicles and their contents
. [Section 96(2)(xxx)] - (1) Any Police Officer in uniform not below the rank of a Sub-Inspector on an Officer under the control of the State Transport Commissioner authorised in this behalf by him may at any time when the vehicle is in a public place, call upon the driver of goods vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable the said Officer to make reasonable examination of the contents of the vehicle.(2)Notwithstanding the provisions of sub-rule (1), the officer referred to in sub-rule (1) shall not be entitled to examine the contents of any goods vehicle unless:-(i)the permit in respect of the vehicle contains a provision or conditions in respect of the goods which may or which may not be carried on the vehicle;(ii)the officer has reasons to believe that the vehicle is being used in contravention of the provisions of the Act or rules framed thereunder.(3)Any police officer in uniform not below the rank of a Sub-Inspector or any officer of the Department of Excise and Taxation not below the rank of Taxation Sub-Inspector or any officer under the control of the State Transport Commissioner authorised in this behalf by him, 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 him 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 and the rules framed thereunder and the provisions and conditions of the permit in respect of the vehicle are being complied with.(4)Any officer appointed to be a member of the Board of Inspection shall be entitled at any reasonable time to inspect any public service vehicle in a public place.
