Section 74A(3) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(3)Every transporter transporting the notified goods beyond a check post or barrier shall file in triplicate, before Check Post Officer, a true and complete declaration in Form 59-A duly signed and verified by the consignor. If the check post officer is satisfied that the particulars furnished in the declaration are correct, he shall sign every copy of the declaration and put the date and mark it with seal of the check post. He shall then return one copy to the transporters.Provided that if the consignor or consignees are both from States other than Chhattisgarh, the declaration will be in Form 59-A-1, the form in Quadruplicate will be issued from Check Post on payment of Rupee 1. All the four copies will be presented to the Check Post Officer. One copy of the form will be retained by the Check Post Officer and three copies of the form will be returned to the transporters. The transporters will deliver two copies of the form to the exit check post or Commercial Tax Officer nearest to the exit point of transport from Chhattisgarh. The receiving officer shall send one copy of the form to the entry check post.
