Section 18(1) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008
(1)The owner or person incharge of the goods and, when the goods are carried by a goods carrier, the driver or any other person in-charge of the goods carrier, shall carry with him in respect of the goods carrier-(i)record of ownership of the goods carrier;(ii)trip sheet or log-book, containing such particulars, as may be prescribed;and in respect of the goods being carried-(i)goods receipt;(ii)delivery-note or cash-memorandum or bill of sale/purchase, as the case may be, containing such particulars, as may be prescribed;(iii)declaration duly filed and signed by the consignor or consignee obtained from such authority on payment of such fee and containing such particulars, as may be prescribed, and produce the same before any officer of the department not below the rank of an Assistant Excise and Taxation Officer or such other officer, as the State Government may, by notification, appoint, checking the goods carrier at any place.
