Section 73A(3) in The M.P. Vanijyik Kar Niyam, 1995
(3)Every transporter transporting the notified goods beyond a check post or barrier, shall file in [duplicate] triplicate, before Check Post Officer [a true and complete declaration in [Form 75, which shall be valid for a period of 90 days from the date of issue] [Substituted by Notification No. F.A.-5-4-2000-ST-V (44), dated 16-4-2002.], obtained in the manner specified in sub-rules (1) and (2) of Rule 73-E, or in Form 85 or in Form 86, as the case may be] 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 to the transporter :[Explanation. - The Form 75 which has already been issued shall be valid for a period of 90 days from 10th July, 2003 and the Form 75 issued on or after this date shall be valid for a period of ninety days from the date of issue.] [Substituted by Notification No. A-5-4-2000-ST-V (50), dated 11-9-2003.]
