Section 11 in Karnataka Motor Vehicles Taxation Act, 1957
11. Power of an officer of Police or the Motor Vehicles Department to stop a motor vehicle.
- Any Police Officer or officer of the Motor Vehicles Department, in uniform, not below such rank as may be prescribed by the State Government in this behalf, may require the driver of any motor vehicle in any public place to stop such vehicle and cause it to remain stationary so long as may reasonably be necessary for the purpose of satisfying himself that the amount of the tax due in accordance with the provisions of this Act in respect of such vehicle has been paid.
