Section 189(2) in The West Bengal Motor Vehicles Rules, 1989
(2)Notwithstanding the provisions of sub-rule (1) the police officer or the Motor Vehicles inspector, as the case may be, shall not be entitled to examine the contents of any goods vehicles unless, -(i)the permit in respect of the vehicle contains a provision or condition in respect of the goods which may or which may not be carried on the vehicles;(ii)the police officer or any Motor Vehicle inspector has reason to believe that the vehicle is being used in contravention of the provisions of the Act or made thereunder rules.
