Section 17 in The Rajasthan Motor Vehicles Taxation Act, 1951
17. Power to stop a motor vehicle.
- [(1)] [Re-numbered by Rajasthan Act No. 20 of 1966.] Any police officer in uniform not below such rank, as may be prescribed and any officer of the Transport Department not below the rank of a Sub-Inspector [and any officer of the Commercial Taxes Department not below the rank of an Inspector posted at the check posts controlled by the Commercial Taxes Department] [Inserted by Rajasthan Act No. 11 of 1972.] may require the driver of any motor vehicle in any public place to stop the vehicle and cause it to remain stationary so long as may reasonably be necessary for the purpose of satisfying himself that the amount of the tax due in accordance with the provisions of this Act in respect of such vehicle has been paid.(2)[ Where any tax due in respect of any vehicle has not been paid, any officer referred to in sub- section (1), may seize and detain such vehicle and take or cause to be taken such steps as he may consider necessary for the safe custody of the vehicle until it is produced before the Taxation Officer of the area concerned within a reasonable time or the tax due in respect of the vehicle is paid:Provided that where the vehicle so seized is a non-transport vehicle, such officer may release the vehicle after obtaining a bond for a sum not exceeding Rs. 500/-from the driver or the [owner or any person having possession or control of the vehicle, as the case may be, for depositing the tax within the period specified in the bond] [Substituted by Rajasthan Act No. 11 of 1972.]:Provided further that the provisions of sub-section (2) shall not apply to non-transport vehicles registered in Rajasthan.][3 The motor vehicle seized under sub-section (2) shall not be released unless full tax due, penalty and interest and all other dues payable under this Act in respect of such a vehicle has been paid.] [Substituted by Rajasthan Act No. 15 of 2005, dated 20.5.2005.](4)[ Where the vehicle has been seized or detained under sub-section (2), the owner or person incharge of the motor vehicle may apply to the Taxation Officer or any officer authorised by the State Government together with the relevant documents for the release of such vehicle and such officer shall, after the verification of the documents and on being satisfied that no tax, penalty and interest is due, by an order, release the vehicle.] [Sub-sections (4) added by Rajasthan Act No. 5 of 2001.]
