Section 23(1) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(1)At any time when so required by any officer or servant of a market committee. Marketing Board or Director empowered in this behalf, the driver or any other person incharge of any vehicle, vessel or other conveyance, as the case may be, shall keep it stationery as long as may be reasonably 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 carried and give his name and address and the name and address of the owner of the notified agricultural produce carried in such vehicle, vessel or other conveyance.
