Section 56(6) in The Rajasthan Sales Tax Rules, 1995
(6)Where response to a notice issued under sub-rule (2), the Incharge of the Check-post or the officer referred to in sub-rule (1), is satisfied that no offense has been committed under sub- section (8) or sub-section (10) of section 78, as the case may be, he shall release the vehicle or the carrier at once.
