Section 50(4) in Tripura Value Added Tax Act, 2004
(4)The tax invoice issued under sub-section (1) shall contain the following particulars on the original as well as copies thereof -(a)the word ' Tax Invoice' in bold letter at the top or any prominent place;(b)the name, address and registration certificate number of the selling registered dealer;(c)the name, address and registration certificate number of the purchasing registered dealer;(d)an individual serialized number and the date on which the tax invoice is issued;(e)description, quantity, volume and value of goods sold and amount of tax charged thereon indicated separately;(f)signature of the selling dealer or his employee, manager or agent, duly authorized by him.(g)the name and address of the printer, and first and last serial number of tax invoices printed and supplied by him to the dealer;
