Section 55(1A) in The Rajasthan Sales Tax Rules, 1995
(1A)[] [Re-numbered by Notification dated 22-3-2002, Published in Rajasthan Gazette Extraordinary part 4(ga), dated 22-3-2002, page 598, w.e.f. 22-3-2002, but Amendment of Rules 55-A and 56A are given effect from 1-5-2002.] On being asked by the incharge of the check-post or by the officer empowered under rule 52, the person-in-charge of the goods, or in his absence, the driver of the vehicle or the carrier, shall deliver the documents and declaration form to such in-charge or officer, as provided in clause (a) of sub-section (2) of section 78.
