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[Cites 0, Cited by 0] [Section 64] [Entire Act]

NCT Delhi - Subsection

Section 64(2) in Delhi Sales Tax Act, 1975

(2)The owner or person in charge of a goods vehicle shall carry with him a goods vehicle record, a trip sheet or a log book, as the case may be, and a bill of sale or a delivery note containing such particulars as may be prescribed in respect of the goods carried in the goods vehicle and produce the same before any officer in charge of a check-post or barrier or any other officer as may be empowered by the Administrator in this behalf.