Section 74B(3) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(3)Where any goods or the vehicle along with the goods are released by the check post officer under sub-sections (9), (11) and (i4) of section 45-A, he shall, on by the transporters of the goods paying expenses, if any, incurred by the check post officer for the safe custody of the goods and the incidental charges (which shall be specified in the order) order the release of goods or the vehicle along with the goods and obtained a receipt therefore from the transporters.
