Section 5A in The Southern State (Regulation of Export of Rice) Order, 1964
5A. [ Establishment of check-post or barrier and inspection of rice while in transit. - (1) With a view to preventing the smuggling of rice or to the proper enforcement of this Order, in any place or places in any area to which this order extends, the State Government may by notification direct the setting up of a check-post or the erection of a barrier, or both at such places as may be notified.
(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.(3)If any rice which is under transport by a goods vehicle or boat is not covered by a permit issued by a competent authority, the officer in charge of the check-post or the barrier or the office empowered under sub-clause (2) shall have the power to seize the rice and take such further measures as are considered necessary by him in accordance with the provisions of Section 102 of the Code of Criminal Procedure, 1898 [(5 of 1898)] [Inserted by G.S.R. 218, dated the 8th February, 1965, published in the Gazette of India, Extraordinary, Part II, Section 3(i), dated 8th February, 1965.][Substituted by G.S.R. 1228, dated 25th August, 1970.]
