Section 71(3) in Chhattisgarh Value Added Tax Rules, 2006
(3)Every person who transports any goods notified under sub-section (3) of Section 58 shall if so required by an officer not below the rank of Commercial fax Officer, furnish to such officer particulars in respect of such goods transported by him in Form 61. While calling for such information the officer shall allow, the person transporting the goods time, which shall not ordinarily be less than one week.
