Section 55(1) in The Rajasthan Value Added Tax Rules, 2006
(1)For issuance of transit pass, the owner, the driver or the person incharge of vehicle or carrier or goods, shall submit duly filled Part-A of Form VAT-51 in three copies to the in-charge of the first entry check-post in the State and if there is no such check-post, to the nearest check post from the entry point, (hereinafter referred to as entry check-post).
