Section 105 in The Chhattisgarh Motor Vehicles Rules, 1994
105. Inspection of Transport Vehicles and their contents.
(1)A Police Officer in uniform not below the rank of Sub-Inspector, or an officer of the Transport Department not below the rank of Assistant Transport Sub-Inspector within his respective jurisdiction may at any time when a goods carriage is in a public place call upon the driver of such vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable such police officer or officer of the Transport Department to make reasonable examination of the contents of the vehicle.(2)Notwithstanding anything contained in sub-rule (1), the Police Officer or the officer of the Transport Department shall not be entitled to examine the contents of any goods vehicle unless-(i)the permit in respect of the vehicle containing a condition in respect of the goods which may or which may not be carried on the vehicle;(ii)the police officer or officer of the Transport Department has reasons to suppose that the vehicle is being used in contravention of the provisions of the Act, Central rules or these rules.(3)A Police Officer in uniform not below the rank of Sub-Inspector or an officer of the Transport Department not below the rank of Assistant Transport Sub-Inspector within his respective jurisdiction may at any time when a public service vehicle is in a public place call upon the driver of such vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable the Police Officer or the officer of the Transport Department to make reasonable examination of the number of passengers and other contents of the vehicle so as to satisfy himself that the provisions and conditions of the permit in respect of the vehicle are being complied with.(4)An officer of the Transport Department not below the rank of Assistant Transport Sub-Inspector may at any time when a transport vehicle is in a public place call upon the driver of such vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable the officer to inspect such vehicle. The officer shall give to the driver or any other person incharge of the vehicle, a certificate stating the date on which, the hour at which and the period for which the vehicle was detained.
