Section 73B(3) in The M.P. Vanijyik Kar Niyam, 1995
(3)Where any goods/vehicle are released by the check post officer under sub-sections (11) and (14) of Section 45-A he shall, on by the transport of the goods paying expenses, if any, incurred by the check post officer for the safe custody of the goods and the incidental charges (which shall be specified in the order) by the transporter of the goods, order release of the goods and obtain a receipt therefor from the transporter.
