Section 74C(1) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(1)Subject to the provisions of the proviso to sub-section (6) of Section 45-A, the check post officer may, for ensuring that any vehicle is not being used for evasion of tax payable under the Act, require the transporter to stop the vehicle, and such person shall forthwith comply with such requirement and keep the vehicle stationary for so long as is required by the said officer.
