Section 56(2) in The Rajasthan Sales Tax Rules, 1995
(2)The Incharge of the check-post or the officer referred to in sub-rule (1) shall, immediately after the detention of a vehicle or a carrier, issue a show cause notice of a period not less than 7 days:(i)to the person incharge of, the goods or the vehicle or the carrier, as the case may be, where such vehicle or carrier is detained under sub-section (8) of section 78; and(ii)to the registered owner of the vehicle or the carrier where such vehicle or carrier is detained under sub-section (10) of section 78.
