Section 24 in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990
24. Bill or cash memorandum to be issued to customer.
- A registered hotelier shall issue to the customer or customers a bill or cash memorandum serially printed, numbered, signed and dated by him or his servant, manager or agent and showing therein such other particulars as may be prescribed. He shall keep a counterfoil or duplicate of such bill or cash memorandum duly signed and dated, and preserve it for a period of not less than eight years from the year to which it relates.
