Section 35A(6) in The Punjab Agricultural Produce Markets (General) Rules, 1962
(6)At any time, when so required by the Government or by any officer of the Board not below the rank of [Secretary of the Committee] [See Legislative Supplement Part III dated 24th February, 1989 Page 39.] or any officer authorised by the Government in this behalf, the driver or any other person incharge of any vehicle or other conveyance which is taken or proposed to be taken out of the market area shall stop the vehicle or other conveyance, as the case may be, keep it stationary as long as may reasonably be necessary and allow such officer to examine the agricultural produce carried in the vehicle or other conveyance, and to inspect all records relating to such agricultural produce, and furnish his name and address and the name and address of the owner of the vehicle or other conveyance and owner of the agricultural produce carried in such vehicle or other conveyance.
