(1)Any police officer in uniform not below the rank of Sub Inspector may at any time when the vehicle is in a public is in a public place call upon the driver of a goods vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to able the police officer to make reasonable examination of the contents of the vehicle.(2)Notwithstanding the provision of sub-rule (1) the police officer shall not be entitled the contents of any goods vehicle, unless:(i)the permit in respect of the vehicle contains a provision or condition in respect of the goods which may or which may not be carried in the vehicle;(ii)the police officer has reason to suppose that the vehicle is used in contravention of the provision of the Act or the rules made there under.(3)Any police officer in uniform not below the rank of a Head Constable may, at any time when the vehicle is in a public place, call upon the driver of a public service vehicle to stop the vehicle and to keep-it at rest for such time as may be necessary to enable the police officer to make reasonable examination of the number of passengers and other contents of the vehicle so as to satisfy himself that the provisions of the Act/rules and the provisions and conditions of the permit in respect of the vehicle are complied with.(4)Any officer of the Transport Department empowered by the Commissioner shall be entitled at any reasonable time to inspect any vehicle in a public place.
