(1)When a vehicle coming from any place outside the State and bound for any other place outside the State, carrying goods as are notified under sub-section (4) of Section 45-A passes through the State the driver/any other person incharge of the vehicle shall submit a declaration in Form 85 in triplicate to the Check Post Officer of the check post located at the point of entry into the State (hereinafter referred to as Entry Check Post).(2)The driver/any other person incharge of the vehicle shall stop at the exit check post, submit the duplicate copy of the declaration and allow the check post officer to inspect the documents and goods in order to ensure that the consignments being taken out of the State are the same for which declaration has been submitted at the entry check post. The exit check post officer shall issue a receipt on the duplicate copy of the declaration.
