Section 76(1) in The Rajasthan Sales Tax Act, 1994
(1)Every registered dealer shall, for each sale of goods exceeding rupees two hundred in value made by him, issue to the purchaser, a bill or cash memorandum signed and dated by such dealer or his manage, agent or servant showing such particulars as may be prescribed and a counterfoil or duplicate of such bill or cash memorandum shall be kept by him.] [Substituted by Rajasthan Act No. 15 of 2005, dated 20.5.2005.]
