Section 38(2) in The Rajasthan Value Added Tax Rules, 2006
(2)The VAT invoice issued under sub-rule (1) shall contain the following particulars on the original as well as on all the copies thereof.-(a)the word "VAT INVOICE" and in case the option under subsection (7) of section 4 has been exercised the expression "INVOICE FOR TAX ON MRP" in bold letters at the top or at any prominent place;(b)the name, address and registration number of the selling dealer;(c)the name and address of the purchaser and where the purchaser is registered under the Act the registration number of the purchasing dealer;(d)continuous serial number running throughout the year and the date on which the VAT invoice is issued;(e)full description of the goods;(f)the quantity or number, as the case may be, of the goods;(g)the value of the goods sold;(h)the rate and amount of tax charged thereon indicated separately; and(i)signature of the selling dealer, or his declared business manager or person authorized by the selling dealer.
