Section 74A in The Chhattisgarh Vanijyik Kar Niyam, 1995
74A. [ Establishment of Check Posts and Barriers. [Rule 74-A to 74-D inserted vide Notification 8, dated 01.05.2001.]
(1)A check post shall be set up at a place notified by the State Government or by the Commissioner under sub-section (1) of section 45-A by erecting a barrier across the road or thorough fare to enable vehicles being intercepted, detained or searched.(2)Every transporters transporting goods notified under sub-section (4) of section 45-A (hereinafter referred to as the notified goods) shall carry with him an invoice, bill or challan or any other document indicating the name of the consignor and consignee, the place of dispatch, the place of destination and the description, quantity and value of the goods and shall be signed by the consignor.(3)Every transporter transporting the notified goods beyond a check post or barrier shall file in triplicate, before Check Post Officer, a true and complete declaration in Form 59-A duly signed and verified by the consignor. If the check post officer is satisfied that the particulars furnished in the declaration are correct, he shall sign every copy of the declaration and put the date and mark it with seal of the check post. He shall then return one copy to the transporters.Provided that if the consignor or consignees are both from States other than Chhattisgarh, the declaration will be in Form 59-A-1, the form in Quadruplicate will be issued from Check Post on payment of Rupee 1. All the four copies will be presented to the Check Post Officer. One copy of the form will be retained by the Check Post Officer and three copies of the form will be returned to the transporters. The transporters will deliver two copies of the form to the exit check post or Commercial Tax Officer nearest to the exit point of transport from Chhattisgarh. The receiving officer shall send one copy of the form to the entry check post.(4)The transporters shall produce the declaration duly signed and dated by the said officer for inspection and checking at any other check post which may fall on the route.(5)Of the two copies of the declarations retained at the check post, one shall be pasted in the guard file to be kept and the other forwarded to the Commercial Tax Officer in whose circle the place of business of the consignor or consignee, as the case may be, is situated.
