Section 52(2) in Gujarat Value Added Tax Rules, 2006
(2)The officer-in-charge of the entry check-post or such officer empowered shall, after examining the document and making such inquiries and after inspecting consignments and goods as he may deem necessary, issue a transit pass in triplicate, in Form 405. The duplicate and triplicate copies of the transit-pass shall be delivered to the applicant and the original shall be kept by the officer receiving such application. The transit pass shall specify the check-post or the barrier (hereinafter referred to as "the exit check-post") of the State to be crossed by the vehicle, the route to be followed and the date and time up to which it would be so crossed.
