Section 17 in Bihar Trade Articles (Licenses Unification) Order, 1984
17. Obligation to give receipt.
- No dealer shall sell any trade article to any person without issuing a cash memo or a bill (stating his own name, quantity, quality, rate and total price charged for the article sold) and without keeping a duplicate copy of such memo or bill:[Provided that it shall not be necessary for a retail dealer to issue any such cash memo or bill or to keep any trade article costing not more than Rs. 25 or the trade articles costing not more than Rs. 50 together unless, demanded by the purchaser.] [Substituted by G.S.R. 47 dated 17.10.1985.]
