Section 73F(1) in The M.P. Vanijyik Kar Niyam, 1995
(1)When a vehicle coming from any place outside the State and bound for any other place outside the State, carrying goods as are notified under sub-section (4) of Section 45-A passes through the State the driver/any other person incharge of the vehicle shall submit a declaration in Form 85 in triplicate to the Check Post Officer of the check post located at the point of entry into the State (hereinafter referred to as Entry Check Post).
