Section 39 in Rajasthan Motor Vehicles Taxation Rules, 1951
39. [ Establishment of check posts or barrier. [Inserted by Dated 01-10-82 Published in Rajasthan Gazette, dated 01-10-1982]
(1)If the State Government or the Transport Commissioner, considers it necessary that with a view to prevent check evasion of tax under this Act in any place or places within the State it is necessary to do, it may, by notification in Official Gazette direct the setting up of check post or the creation of a barrier or both at such place or places as may be specified in the notification:Provided that the Commissioner may direct the setting up of a check post or the erection of a barrier for a period not exceeding six months.(2)At every check post or barrier set up or erected under sub- rule (1) or at any other place when so required by any officer empowered by the State Government in this behalf the driver shall stop the vehicle and keep it stationary so long as may reasonably be required and allow the Officer-in-charge of the check post or barrier or the officer empowered as aforesaid to inspect all the document relating to the vehicle.] [Substituted by Dated 01-10-82 Published in Rajasthan Gazette, dated 01-10-1982]
