207. Power to detain vehicles used without certificate of registration permit, etc.—
(1) Any police
officer or other person authorised in this behalf by the State Government may, if he has reason to believe
that a motor vehicle has been or is being used in contravention of the provisions of section 3 or section 4
or section 39 or without the permit required by sub-section
(1) of section 66 or in contravention of any
condition of such permit relating to the route on which or the area in which or the purpose for which the
vehicle may be used, seize and detain the vehicle, in the prescribed manner and for this purpose take or
cause to be taken any steps he may consider proper for the temporary safe custody of the vehicle:
Provided that where any such officer or person has reason to believe that a motor vehicle has been or
is being used in contravention of section 3 or section 4 or without the permit required by sub-section
(1)
of section 66 he may, instead of seizing the vehicle, seize the certificate of registration of the vehicle and
shall issue an acknowledgment in respect thereof.
(2) Where a motor vehicle has been seized and detained under sub-section
(1), the owner or person in
charge of the motor vehicle may apply to the transport authority or any officer authorised in this behalf by
the State Government together with the relevant documents for the release of the vehicle and such
authority or officer may, after verification of such documents, by order release the vehicle subject to such
conditions as the authority or officer may deem fit to impose.
STATE AMENDMENT
Rajasthan
Amendment of Section 207, Central Act 59 of 1988.—In the proviso to sub-section
(1) of Section
207 of the principal Act, the expression “or without the permit required by sub- section
(1) of Section 66”
as occurring between the expression “Section 3 or section 4” and the expression “he may” shall be
deleted.
[Vide Rajasthan Act 2 of 1993, s. 3].
