Section 100(3) in The Haryana Motor Vehicles Rules, 1993
(3)Any officer of the department of Excise and Taxation not below the rank of Taxation Inspector or any officer under the control of the [State Transport Controller] [Substituted for 'Transport Commissioner' by Haryana Notification No. S.O.131/C.A.59/1988/Ss.28, 38, 65, 93, 96, 107, 111, 138, 176 and 213/2003 dated 29.10.2003.] authorised in this behalf by him, may at any time, when the vehicle is in public place, call upon the driver of a public service vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable him to make reasonable examination of the number of passengers and other contents of the vehicles so as to satisfy himself that the provisions of the Act and the rules framed thereunder the provisions and conditions of the permit in respect of the vehicle are being complied with.
