Section 22(4) in Uttar Pradesh Value Added Tax Act, 2008
(4)Subject to provisions of sub-section (1) and sub-section (3), every taxable dealer shall, in respect of sale of all goods, where(i)sale value of single sale exceeds the amount prescribed in this behalf; or(ii)purchaser of goods demands sale invoice; or(iii)any other law prescribes for issue of a sale invoice in respect of sale of any goods; or(iv)selling dealer as a practice issues a sale invoice in respect of sales made by him, issue to the purchaser a sale invoice in the prescribed manner containing such particulars as may be prescribed.
