Section 66(1) in The Chhattisgarh Vanijyik Kar Niyam, 1995
(1)every dealer who is required under sub-section (1) of Section 43 to issue a bill or a cash memorandum shall specify in the bill or cash memorandum issued by him the full name and style, the address of his place of business and the number of his registration certificate, the particulars of goods sold and the sale price thereof, and shall for each year serially number such bill or cash memorandum and where the sale price is rupees one thousand or more the dealer shall also enter in the bill or cash memorandum the full name and address of the buyer and his registration certificate number, if any, every such dealer who has sold goods against a declaration if any, shall also indicate the nature of the declaration by entering in the bill or cash memorandum the words "for resale" or "for manufacture". as the case may be.
