Section 54 in Chhattisgarh Value Added Tax Rules, 2006
54. Particulars required in a bill, invoice or cash memorandum.
- Every registered dealer who is required under sub-section (1) of Section 42 to issue a bill, invoice or a cash memorandum shall specify in the bill, invoice or cash memorandum, name and style, the address of his place of business and the number of his registration certificate, the particulars of goods sold, the sale price thereof, the amount of tax collected under [* * *] [Omitted by Notification No. F-10/6/2006/CT/V (29), dated 3-5-2007 (w.e.f. 1 -4-2006).] Section 8 if collected separately and shall for each year serially number such bill, invoice or cash memorandum, and where the sale price is rupees one thousand or more the dealer shall enter in the bill, invoice or cash memorandum the lull name and address of the buyer and his registration certificate number, if any.Chapter - IX
