Section 38(7) in The Rajasthan Value Added Tax Rules, 2006
(7)The invoice issued under sub-rule (5) shall contain the following particulars on the original as well as on all the copies thereof.-(a)the word "invoice" in bold letters at the top at any prominent place;(b)the name, address and registration certificate number of the selling dealer;(c)continuous serial number running throughout the year and the date on which the invoice is issued;(d)full description of the goods with its value; and(e)signature of the selling dealer, or his servant, manager or agent duly authorized by him.
