Section 7 in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976
7. [ Manner of issue of bill, cash memo or invoice under Section 7. [Substituted by Notification No. 5-2-1979-(12)-V-ST, dated 27-4-1979.]
- A registered dealer required to issue a bill, cash memo or invoice under sub-section (1) or sub-section (2) of Section 7 shall, for each sale of local goods effected by him to another registered dealer, issue a bill, cash memo or invoice after recording therein the statement referred to in sub-section (1) of Section 7. The statement may be recorded by affixing a rubber stamp and, as far as may be, read as follows :-"Local goods for...................(enter here name of local area), entry tax not paid."Every such dealer shall also maintain the counterfoil or duplicate of each of such bill, cash memo or invoice and preserve it till the completion of assessment.]
