Section 138D in Rajasthan Goods and Services Tax Rules, 2017
138D. Facility for uploading information regarding detention of vehicle.
- Where a vehicle has been intercepted and detained for a period exceeding thirty minutes, the transporter may upload the said information in FORM GST EWB-04 on the common portal.][Chapter-XVII] [Inserted by Notification No. S.O. 125, dated 07.07.2017.] Inspection, Search and Seizure
