Section 75(12) in Chhattisgarh Value Added Tax Rules, 2006
(12)In case of transshipment of goods in transit-(a)Name and address of the carrier (transport company or owner of the vehicle)(b)Details of the vehicle with its number(c)Name and address of the driver of the vehicle(d)Name and address of the person in-charge of the goods(e)Bilty/L.R. No. and date(f)Name of the exit check post through which the vehicle would cross the State border.
