Section 55(2) in Tripura Value Added Tax Rules, 2005
(2)The Superintendent or the Inspector of Taxes shall, on being satisfied about the correctness of the statement made in the declaration in Form XXVII and payment of due tax, sign and seal the declaration with the office seal in the space provided and also countersign the challans or bills or tax invoice, thereby, permitting the person to transport the taxable goods outside the State. Two copies of the permit shall thereupon be given to the applicant and the third copy retained by the Superintendent or Inspector of Taxes. The Transporter shall produce one copy of the permit while crossing the last check-post in the State.
