(2)Every dealer liable to pay tax or other dealer on whom a notice has been served to furnish returns shall-(a)in respect of tobacco supplied by him or on his behalf in any one transaction exceeding one hundred rupees in value or such other higher value, as the Government may, by notification, specify, issue to the recipient of tobacco an invoice showing such particulars as may be prescribed;(b)preserve a carbon copy of such invoice, cash memorandum or bill for a period of not less than five years from the end of year in which the cash memorandum or bill is prepared or for a period of not less than three years from the date of the final assessment order for that year, whichever is later:Provided that the Government may, by notification, exempt any class of registered dealers from the provisions of this sub-section.
