Section 60 in The Gujarat Value Added Tax Act, 2003
60. Invoices.
(1)A registered dealer who sells taxable goods to another registered dealer [shall provide him] [Those words were substituted for the words 'shall, at the request of the purchaser, provide to him' by Gujarat Act No. 6 of 2006, Section 24(1)], at the time of sale, with a tax invoice containing such particulars as may be prescribed and retain a copy thereof:Provided that a tax invoice shall not be issued by a dealer-(a)in respect of the goods specified in Schedule I or exempt by notification under sub-section (2) of section 5;(b)Who has given an option to pay lump sum tax in lieu of tax under sections 14, [14B, 14C or 14D] [These words were substituted for the words and figures 14B or 14C by Gujarat Act No. 25 of 2006 Section 9(1) & Section 16 w.e.f 10-5-2006](c)for sale in the course of inter-State trade or commerce or export out of the territory of India; [***] [In the proviso, in sub-section (1) in clause (c) the words 'or' appearing at the end were deleted and in clause (d) the word 'or' were added at the end by Gujarat Act No.25 of 2006 Section9 (2)](d)to a person who is not a registered dealer. [or] [In the proviso, in sub-section (1) in clause (c) the words 'or' appearing at the end were deleted and in clause (d) the word 'or' were added at the end by Gujarat Act No. 25 of 2006 Section 9 (2)](e)[ in such other cases as the state Government may [by notification in the official Gazette specify] [These sub-clause were added by Gujarat Act No.25 of 2006 Sec 9 (3) w.e.f 10-5-2006](2)Except when tax-invoice is issued under sub-section (1), if a registered dealer sells any goods exceeding rupees one hundred in value in any one transaction to any person, he shall issue to the purchaser a retail invoice, containing such particulars as may be prescribed and retain a copy thereof.(3)[ if any registered dealer contravenes the provisions of sub-section (1) or (2), the Commissioner may, after giving him an opportunity of being heard, direct him to pay by way of penalty a sum not exceeding ten percent of the amount of the transaction of sale in respect of which such contravention has been made.] [Sub-section (3) was inserted by Gujarat Act No.6 of 2006, Section 24(2)][R-46(1); F-309]
