Section 69(3) in Chhattisgarh Value Added Tax Rules, 2006
(3)Every transporter transporting the notified goods beyond a check post or barrier, shall file in duplicate, before Check Post Officer, a true anti complete declaration in Form 59 obtained in the manner specified in sub-rule (1) of Rule 74 duly signed and verified by the consignor. If the check post officer is satisfied that the particulars furnished in the declaration are correct, he shall sign with date in each copy of the declaration and mark it with seal of the check post. He shall then return one copy of declaration to the transporter.
