(3)The driver or person Incharge of a vehicle or carrier carrying excisable articles shall(a)carry with him the permit, pass, bill and bitty,(b)stop the vehicle or currier at such check-post;(c)produce all documents for inspection of the Incharge of the check-post; and(d)allow the inspection of goods/excisable articles.Explanation.- For the purpose of this section "vehicle or carrier" shall include any means of transportation including an animal to carry goods from one point to another] [Substituted by Rajasthan Act No. 28 of 1961.]
