Section 18(2) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008
(2)When required by any officer referred to in sub-section (1), the owner or person incharge of the goods or driver or any other person incharge of the goods carrier shall stop the goods carrier and keep it stationary, as long as may reasonably be necessary, and allow the officer as aforesaid to examine the goods carried by him or in the goods carrier, by breaking open the package or packages, if necessary, and inspect all records (relating to the goods) which are in the possession of such owner or person incharge of the goods or of the driver or other person incharge of the goods carrier, who shall also furnish such other information, as may be required by the aforesaid officer, who, if he considers necessary, may also search the goods carrier and the driver or other person incharge of the goods carrier or of the goods and make inquiries from them and take down their statement.
