Section 65 in The Orissa Motor Vehicles Rules, 1993
65. Inspection of transport vehicles and their contents.
(1)Any Magistrate or any officer or the Motor Vehicles Department not below the rank of Traffic Sub-Inspector and junior Inspector of Motor Vehicles or any Police Officer in uniform not below the rank of Sub-Inspector may, at any time when the vehicle is in a public place, call upon the driver of a Transport vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable him to make reasonable examination of the content of the vehicle or its documents.(2)Notwithstanding the provisions of Sub-rule (1) the Police Officer or Officer of the Motor Vehicle Department shall not be entitled to examine the content or any goods vehicle unless (i) the permit in respect of the vehicle contains a provision or condition in respect of the goods which may or which may not be carried on the vehicle, or (ii) the Police Officer or Officer of the Motor Vehicles Department has reason to suppose that the vehicle is being used in contravention of the provisions of the Act and the rules made thereunder.(3)Any Police Officer in uniform or any Officer of the Vigilance Police in plain clothes possessing identity card, or any officer of the Motor Vehicles Department may at any time when the vehicle is in a public place call upon the driver of a public service vehicle to stop the vehicle and to keep it at rest for such time as may be necessary to enable such officer to make reasonable examination of the number of passengers and other content of the vehicle so as to satisfy himself that the provisions of the Act and the rules made thereunder and the provisions and conditions of the permit in respect of the vehicle are being complied with.(4)Any Junior Inspector of Motor Vehicles or [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner Transport (Technical) shall be entitled at all reasonable time to stop and inspect any transport vehicle and also check Registration Certificate, Permit Licence and any other documents concerned with the vehicle in any public within his jurisdiction.(5)The Secretary and the Executive Officer and any other officer of the State Transport Authority may at all reasonable times stop and inspect any transport vehicle in any public place.
