(3)The driver or other person in charge of a vehicle, boat or animal carrying goods shall-(a)carry with him a log book, a bill of sale or delivery note and such offer ??? to the goods carried in the vehicle or boat or on the animal and containing such particulars as may be prescribed and the ??? in charge of a transport vehicle shall, in addition, carry a goods vehicle record and a trip sheet;(b)produce the same when requested to do so by the officer-in-charge of the check-post or barrier;(c)give to the officer-in-charge of the check-post or barrier a declaration realting to particulars of the goods carried in the vehicle or boat or on the animal in such form as may be prescribed.
