(1)The credit note under clause (a) of sub-section (9) of section 53 shall contain the following particulars -(a)The serial number and date of the Credit Note;(b)Name and style of the business of the selling dealer and his Taxpayer Identification Number;(c)Name and style of the business of the purchasing dealer and his Taxpayer Identification Number;(d)In case of goods returned subsequent to sales thereof-(i)the serial number and date of the Tax Invoice issued in respect of which the purchasing dealer has returned the goods;(ii)the description, quantity and value of the goods returned;(e)In case of a transaction other than that specified in clause (d), the reason necessitating issuance of the credit note and details thereof;(f)Signature and the status of the person issuing the credit note.(2)The debit note under clause (b) of sub-section (9) of section 53 shall contain the following particulars -(a)The serial number and date of the Debit Note;(b)Name and style of the business of the selling dealer and his Taxpayer Identification Number;(c)Name and style of the business of the purchasing dealer and his Taxpayer Identification Number;(d)The serial number and date of the Tax Invoice issued in respect of which the Debit Note is being issued;(e)The description, quantity and value of the goods in respect of which the Debit Note is being issued;(f)Reasons for issuance of such Debit Note;(g)Signature and the status of the person issuing the debit note.
