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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Madhya Pradesh - Subsection

Section 76(1) in M.P. Vat Rules, 2006

(1)When a vehicle coming from any place outside the State and bound for any other place outside the State, carrying goods as are notified under sub-section (2) of Section 57 passes through the State, the driver/any other person in-charge of the vehicle shall submit a challan or any other document, containing following particulars, issued by the transporter, in triplicate to the Check Post Officer of the check post located at/near the point of entry into the State (hereinafter referred to as the Entry Check Post)-
1. Name and complete address of the consignor with TIN (if any) ........................................................
2. Name and complete address of the consignee with TIN (if any) ........................................................
3. Name and complete address of the person to whom goods will bedelivered in case his consignee is described as self ........................................................
4. Place from which goods dispatched ........................................................
5. Destination (including District) ........................................................
6. Brief description of goods ........................................................
7. Total quantity ........................................................
8. Total weight ........................................................
9. Total value ........................................................
10. Consignor's Invoice No. and date ........................................................
11. (a) Name and address of the carrier (transport company orowner of the vehicle) ........................................................
  (b) Details of the vehicle with its number ........................................................
  (c) Name and address of the driver of the vehicle ........................................................
  (d) Name and address of the person in-charge of the goods. ........................................................
  (e) Bilty/L.R. No. and date ........................................................
12. In case of trans-shipment of goods in transit- ........................................................
  (a) name and address of the carrier (transport company orowner of the vehicle) ........................................................
  (b) details of the vehicle with its number ........................................................
  (c) name and address of the driver of the vehicle ........................................................
  (d) name and address of the person in-charge of the goods. ........................................................
  (e) Bilty/L.R. No. and date ........................................................
  (f) Name of the exit check post through which the vehiclewould cross the State border. ........................................................