Section 55(2) in The Central Goods and Services Tax Rules, 2017
(2)The delivery challan shall be prepared in triplicate, in case of supply of goods, in the following manner, namely:-(a)the original copy being marked as Original for Consignee;(b)the duplicate copy being marked as Duplicate for Transporter; and(c)the triplicate copy being marked as Triplicate for Consigner.
