Section 14(1) in The Gujarat Motor Vehicles (Taxation of Passengers) Act, 1958
(1)Any officer authorised by the State Government in this behalf may at all reasonable times enter into, inspect and search any stage carriage and any place ordinarily used by the operator for garaging such vehicle or keeping accounts of his business for the purpose of seeing or verifying whether the provisions of this Act or any rules made thereunder are being complied with.
