Section 50(6) in Tripura Value Added Tax Act, 2004
(6)The retail invoice shall contain the following particulars on the original as well as copies thereof, -(a)the words 'Retail Invoice' or 'Cash Memo' or 'Bill' in bold letters at the top or in a prominent place ;(b)the name, address and registration certificate number of the selling registered dealer ;(c)in case the sale is in course of export out of the territory of India, the name, address and registration number, if any, of the purchasing dealer/ foreign buyer and the type of statutory form, if any, against which the sale has been made ;(d)an individual serialized number and the date on which the retail invoice is issued ;(e)description, quantity volume and value of goods sold inclusive of tax, charged thereon ;(f)signature of the selling dealer or his employee, manager or agent, duly authorized by him ;(g)the name and address of the printer, and last serial number of retail invoices printed and supplied by him to the dealer.
