Section 74A(2) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(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.
