Section 5A(2) in The Southern State (Regulation of Export of Rice) Order, 1964
(2)At every check-post or barrier mentioned in sub-clause (1) or at any other place when so required by an officer empowered by the State Government in this behalf, the driver or any other person in charge of a goods vehicle or boat shall stop the vehicle or boat, as the case may be, and keep it stationary as long as may reasonably be necessary, and allow the officer in charge of the check-post or the barrier or the officer empowered as aforesaid to examine the contents in the vehicle or boat and inspect all records relatings to the rice which is in the possession or custody of such driver or other person in charge, who shall, if so required by the said officer, give his name and address and the name and address of the owner of the vehicle or boat and the full particulars of the owner of any rice stock round in his possession or custody.
