Section 52(1) in Gujarat Value Added Tax Rules, 2006
(1)The driver or the person in-charge of the goods vehicle shall, in order to obtain a transit pass under sub-section (1) of section 69, submit an application in triplicate, in Form 404 to the officer-in-charge of the check-post or barrier, if any, established near the point of entry into the State or on the first check-post or barrier, after his entry into the State (hereinafter referred to as the 'entry check-post') or to any other officer empowered by the Commissioner in this behalf.
