Section 55(2) in Himachal Pradesh Goods and Services Tax Rules, 2017
(2)The delivery challan shall be prepared in triplicate, in case of supply of goods, in the following manner, namely:-(a)the original copy being marked as ORIGINAL FOR CONSIGNEE;(b)the duplicate copy being marked as DUPLICATE FOR TRANSPORTER; and(c)the triplicate copy being marked as TRIPLICATE FOR CONSIGNER.
