Section 74B in The Chhattisgarh Vanijyik Kar Niyam, 1995
74B. Procedure for seizure and release of goods or the vehicle along with the goods and disposal of goods or the vehicle along with the goods by sale.
(1)Where any goods or the vehicle along with the goods are seized by the Check Post Officer under sub-section (7) of section 45-A, he shall prepare a list in duplicate of all such goods or the vehicle along with the goods bearing his own signature, and signature of the transporters and shall take all the measures necessary for their sale custody. One copy of the list shall be given to the transporters.(2)The notice under sub-section (10) of section 45-A shall, as far as be, in Form 59-AA.(3)Where any goods or the vehicle along with the goods are released by the check post officer under sub-sections (9), (11) and (i4) of section 45-A, he shall, on by the transporters of the goods paying expenses, if any, incurred by the check post officer for the safe custody of the goods and the incidental charges (which shall be specified in the order) order the release of goods or the vehicle along with the goods and obtained a receipt therefore from the transporters.(4)The goods or the vehicle along with the goods required to be disposed of by sale under sub-section (15) of Section 45-A shall be disposed of in the manner laid down by or under the Chhattisgarh Land Revenue Code, 1959 (No. 20 of 1959), for sales.(5)The authorisation of the consignor or consignee for the purpose of sub-section (16) of section 45-A shall be made by the transporters in form 59-AAA.
