Section 33B in The Punjab Agricultural Produce Markets Act, 1961
33B. Power to stop vehicles.
- At any time when so required by [the Chief Adminitrator or] [Inserted by Haryana Act No. 38 of 1980.] the Secretary of the Board or any other officer of the Board so authorised by [the Chief Administrator or] [Inserted by Haryana Act No. 38 of 1980.] the Secretary, the driver or any other person incharge of any vehicle or other conveyance which is taken or proposed to be taken out of the notified 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 [the Chief Administrator or] [Inserted by Haryana Act No. 38 of 1980.] the Secretary of the Board or such officer to examine the contents in the vehicle or other conveyance and inspect all records relating to the agricultural produce carried, and give his name and address and the name and address of the owner of the vehicle or other conveyance and of the owner of the agricultural produce carried in such vehicle or other conveyance.
