Section 83(1) in Rajasthan State Highways Act, 2014
(1)If an officer of the concessionaire authorised by the State Government or by the Authority in this behalf exercises any powers to seize or impound any vehicle under this Act, he shall comply with the following:-(a)he shall wear a light blue uniform and a dark blue cap, with his name displayed on his chest, and shall carry an identity card issued by the concessionaire and countersigned by an officer of the State Government authorised for this purpose;(b)he shall capture, or caused to be captured, the offence on a camera and show the same on demand to the person accused of such offence; and(c)he shall, within twelve hours from the seizure, file a complaint of the offence to 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).
