Section 56A(i) in The Rajasthan Sales Tax Rules, 1995
(i)The owner or the driver or the person in-charge of goods in transit after his entry in the State shall submit a challan in triplicate, at the first nearest Check Post established at inter- State border under section 78(1) of the Act (hereinafter referred to as a entry check post), containing details of all the goods and such of the documents as may be notified by Commissioner from time to time. He shall also offer goods for verification, if asked to.
