58. Transit of goods by road through the State and issue of transit pass.
(1)When a vehicle coming from any place outside the State and bound for any other place outside the State passes through the State, the driver or other person in-charge of such vehicle (hereinafter referred to as transporter) shall obtain in the prescribed form and manner, a transit pass from the Check Post Officer of the first check post after his entry into the State and deliver it to the Check Post Officer of the last check post before his exit from the State, failing which it shall be presumed that the goods carried in such vehicle have been sold within the State by the transporter.(2)The Check Post Officer at the entry point who issues the transit pass shall intimate the information contained in the transit pass issued by him to the Check Post Officer of the check post or barrier near the point from which the transporter declares that the goods shall be taken out of the State. If within a week of receipt of the transit pass the vehicle or the goods covered by the transit pass do not report at the exit point the Check Post Officer of the check post or barrier at the exit point shall bring immediately this fact to the notice of the Check Post Officer of the check post or barrier at the entry point. The later officer shrill then initiate action to recover the penalty which could have been levied under the provisions of Section 57 from the transporter.(3)The provisions of Section 57 shrill mulatis mutandis apply in relation to any goods or any vehicle alongwith the goods covered by the transit pass.
