Section 55(2) in Kerala Goods and Services Tax Rules, 2017
(2)The delivery challan shall be prepared in triplicate in case of supply of goods in the following manner, namely :-(a)the original copy being marked as Original for Consignee;(b)the duplicate copy being marked Duplicate for Transporter; and(c)the triplicate copy being marked as Triplicate for Consigner.
