Section 73B(1) in The M.P. Vanijyik Kar Niyam, 1995
(1)Where any goods or the vehicle alongwith 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/vehicle bearing his own signature, and signature of the transporter and shall take all the measures necessary for their safe custody. One copy of the list shall be given to the transporter.
