Section 69(1) in Tripura Value Added Tax Rules, 2005
(1)Where the State government decides to set up a check post under section 67 at any place, the location of such check-post shall be notified in the Official Gazettee. Where a check-post is set up on a thoroughfare or road, barriers may be erected across the thoroughfare or road in the form of contrivance to enable traffic being detained and searched.
