Section 76 in Chhattisgarh Value Added Tax Rules, 2006
76. Particulars to be given in the documents required to be carried by a transporter under sub-section (1) of Section 61.
- Every transporter transporting by road any goods shall give the particulars specified in sub-rule (1) of Rule 71 in the documents required to be furnished by him under sub-section (1) of Section 61.
