Section 86(2) in The Maharashtra Value Added Tax Act, 2002
(2)The tax invoice issued under sub-section (1) shall contain the following particulars on the original as well as on all the copies thereof, -(a)the words "tax invoice" in bold letters at the top or at any prominent place,(b)the name, address and registration certificate number of the selling dealer [as well as the name, address and the registration certificate number of the purchasing dealer] [Substituted for the words 'as well as the name and address of the purchasing dealer' by The Maharashtra Tax Laws (Levy and Amendment) Act, 2010, Section 18, (w.e.f. 1-5-2010).],(c)an individual serialised number and the date on which the tax invoice is issued,(d)description of the goods, the quantity or as the case may be, number and price of the goods sold and the amount of tax charged thereon indicated separately, and(e)signed by the selling dealer, or his servant, manager or agent duly authorised by him.
