Section 31C(1) in Jharkhand Agricultural Produce Markets Act, 2000
(1)At any time, when so required by any officer or servant of the Market Committee or the Board empowered in this behalf by the Managing Director of the Board or Chairman of the Market Committee, the Director Vigilance or Regional Director, the driver or any other person incharge of any vehicle, vessel or other conveyance, shall stop the vehicle, vessel or other conveyance, as the case may be, and keep it stationary as long as may reasonably be necessary, and allow such officer or servant to examine the contents in the vehicles, vessel or other conveyance and inspect all records relating to the notified agricultural produce being carried and give his name and address and the name and address of the owner of the vehicle, vessel or other conveyance.
