Section 30(5) in The Himachal Pradesh Value Added Tax Act, 2005
(5)The tax invoice issued under sub-section (2) shall contain the following particulars, namely: -(a)the words 'Tax Invoice' in bold letters at the top or at other prominent place;(b)the name, address and number of certificate of registration of the selling registered dealer;(c)the name, address and number of certificate of registration of the purchasing registered dealer;(d)serial number and the date on which the tax invoice is issued;(e)description, quantity, volume and value of goods sold, and amount of tax involved shown separately;(f)signatures of the selling dealer or his servant, manager or agent, duly authorized by him; and(g)the name and address of the printer.
