Section 33(8b) in Bihar Value Added Tax Rules, 2005
(8b)The retail invoice mentioned in clause (a) shall be serially numbered and shall contain the following details-(i)Name and style of the business of the selling dealer;(ii)Taxpayer Identification Number of the selling dealer;(iii)Nature of purchaser (whether consumer or a dealer not registered under the Act);(iv)Name and address of the purchaser in case of sale to a dealer;(v)Date of issue;(vi)Description of goods, their quantity and value;(vii)Tax, if separately charged;(viii)Signature of the person issuing the retail invoice.
