Section 74B(1) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(1)Where any goods or the vehicle along with the goods are seized by the Check Post Officer under sub-section (7) of section 45-A, he shall prepare a list in duplicate of all such goods or the vehicle along with the goods bearing his own signature, and signature of the transporters and shall take all the measures necessary for their sale custody. One copy of the list shall be given to the transporters.
