Section 50(2) in Daman and Diu Value Added Tax Regulation, 2005
(2)The tax invoice issued under sub-section (1) shall contain the following particulars on the original as well as copies thereof, namely :-(a)the words 'tax invoice' in a prominent place;(b)the name, address and registration number of the selling registered dealer;(c)the name and address of the purchaser and his registration number, where the purchaser is a registered dealer;(d)an individual pre-printed serialized number and the date on which the tax invoice is issued;(e)description, quantity, volume and value of goods sold and services provided and the amount of tax charged thereon indicated separately;(f)the signature of the selling dealer or his manager, agent or servant duly authorised by him; and(g)the name and address of the printer and first and last serial number of tax invoices printed and supplied by him to the dealer.
