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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(4) in Kerala General Sales Tax Rules, 1963

(4)When the officer in charge of the Check Post or barrier within the notified area is not at the Check Post or barrier, the driver or any other person in charge of a vehicle or vessel and any person referred to in sub-section (2A) of Section 29 shall remain stationery or as the case may be keep the animal stationery at the Check Post or barrier when required by the Peon on duty at the Check Post or barrier for a period not exceeding 10 minutes in order to enable the Officer in charge of the Check Post or the barrier or the other Officer specified in sub-rule (3) to come and examine the goods and the records connected with the goods under transport;