(1)Any officer as duly authorized by the Director in this behalf, may, at all reasonable times inspect any ambulance van reported or suspected to be used without permit or being used in contravention of condition of such permit or other purpose not duly authorized thereof, seize and detain such ambulance van as long as may reasonably necessary for examination of contents in the ambulance van and inspection of all records relating to it in possession of such driver or other person in charge of such ambulance van.(2)Every officer seizing any ambulance van under this section shall put a mark, indicating that the same has being seized and shall as soon as may be, make a report of such seizure to the Director or any officer authorized in this behalf with relevant documents alongwith safe custody of ambulance van].
