(2)The driver or the person in-charge of a vehicle or carrier or of goods in movement (hereinafter referred to as the transporter) shall-(a)carry with him an invoice, bill or challan or any other document and prescribed declaration forms issued by the consignor or consignee of the goods in movement and challan, billies or any other document issued by the transporter;(b)stop the vehicle or carrier at every check-post or bring and stop the vehicle or carrier at the nearest check-post, while entering and leaving the limits of the State, set up under sub-section (1);(c)furnish all the documents including prescribed declaration forms relating to the goods before the Check Post Officer;(d)give all the information relating to the goods; and(e)allow the inspection of the goods by the Check Post Officer or any other person authorised by the Check Post Officer :Provided that the documents including prescribed declaration forms shall be required to be carried and/or furnished only in respect of the goods as may be notified by the State Government :[Provided further that if the transporter transporting goods by a road on which check post or barrier is not established, furnishes the documents including declaration form specified in clause (a) at the nearest Commercial Tax Office, immediately after entry into the State of Madhya Pradesh or before exit from the State, he shall be deemed to have complied with the requirement made under clause (b).]
