Section 51(2) in Arunachal Pradesh Goods Tax Act, 2005
(2)The tax invoice issued under sub-section (1) shall contain the following particulars on the original as well as copies thereof -(a)the words 'Tax invoice in a prominent place;(b)the name, address and registration number of the selling registered dealer;(c)the name and address of the purchaser;(d)an individual pre-printed number and the date on which the tax invoice is issued;(e)description, quantity, volume and value of goods sold and services provided and the amount of tax charged thereon indicated separately;(f)the signature of the selling dealer or his servant , manager or agent, duly authorized by him; and(g)the name and address of the printer and first and last serial number of tax invoices printed and supplied by him to the dealer.
