Section 9 in Assam Requisition and Control of Vehicles Act, 1968
9. Restriction or removal of accessories.
- No owner of any vehicle or any person in possession of it shall after service of order under section 3 remove or allow to be removed any part, tyre, tube or any other accessory or in any way injure the vehicle or permit it to be injured so as to reduce the usefulness of such vehicle.
