Section 80(1) in The Rajasthan Sales Tax Act, 1994
(1)Where a vehicle or carrier coming from any place outside the State and bound for any place outside the State and carrying any goods bound for any place outside the State, passes through the State, the owner, the driver or the person incharge of such vehicle or carrier or goods [shall obtain in such manner and on payment of such fee, as may be prescribed] [Substituted by Rajasthan Act No. 5 of 2001, w.e.f. 26-5-2001, except amendment of Section 81(1).] a transit pass for such goods from the Incharge of the first check-post after his entry into the State and deliver it to the Incharge of the last check-post before his exit from the State.
