Section 17(1) in The Orissa Motor Vehicles Taxation Act, 1975
(1)Any Taxing Officer any police Officer in uniform not below the rank of Sub-Inspector, or any officer of the State Motor Vehicles Department not below the rank of Junior Inspector of Motor Vehicles or any other Officer specially authorised by the Transport Commissioner in this behalf may-(a)enter at any time between sunrise and sunset any premises where he has reason to believe that a motor vehicle is kept; or(b)require the driver of any motor vehicle In any public place to stop such vehicle and cause it to remain [stationary] [Substituted for the word 'stationary' by Notification No. 16006-Legislative 29/75 L./22/23.12.1975.] so long as may reasonably be necessary,for the purpose of satisfying himself that the amount of tax [including the penalty, if any, levied under section 13] [Inserted vide Orissa Act No. 12 of 1993 w.e.f. 1.6.1993.] in respect of such vehicle has been paid and the tax has been obtained.
