Section 53(2) in The Bihar Value Added 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, namely:-(a)the words "Tax Invoice" in a prominent place;(b)the name, address and tax payer identification number of the selling registered dealer;(c)the name, address and tax payer identification number of the purchaser;(d)an individual pre-printed serialised number and the date on which the tax invoice is issued;(e)description, quantity, volume and value of goods sold and the amount of tax charged thereon indicated separately;(f)the signature of the selling dealer or his manager, agent or servant duly authorised 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.
