Section 56A(iv) in The Rajasthan Sales Tax Rules, 1995
(iv)The person carrying the goods on arrival at the exit check post submit goods and two authenticated copies of the challan for verification to the officer in-charge of the exit check post. He, on being satisfied of the correctness of the goods and the documents, shall retain the duplicate copy of the challan and return the triplicate copy after re-authenticating the same to the person concerned.