Section 74D(3) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(3)Every person who transports any goods notified under sub-section (4) of section 45-A, shall if, so required by an officer not below the rank of Inspector of Commercial Tax, furnish to such officer particulars in respect of such goods transported by him in Form 59-8. While calling for such information the officer shall allow the person transporting the goods, time which shall not ordinarily be less than one week.
