(1)Every person transporting any notified goods shall keep and maintain true and correct record in respect of such goods transported by him showing the following particulars, namely :-(i)Full name and address with TIN under the Madhya Pradesh VAT Act, 2002, if any, of the consignor;(ii)Full name and address with I IN under the Madhya Pradesh VAT Act, 2002, if any, of the consignee;(iii)Place from which goods dispatched;(iv)Destination (including district);(v)Description of goods;(vi)Quantity or weight;(vii)Value of the goods;(viii)Consignor's invoice No. and date;(ix)Name of the person to whom goods to be delivered;(x)Name and full address of the carrier;(xi)Details of the vehicle transporting goods;(xii)Name and address of the driver of the vehicle;(xiii)Name and address of the person (if any) in-charge of the goods;and shall, if so required by an officer not below the rank of Assistant Commercial Tax Officer, furnish such particulars, as he may require in respect of any transaction so far as it relates to the goods referred to above.
