Section 50A(2) in Tripura Value Added Tax Act, 2004
(2)The purchase voucher shall contain the following particulars on the original as well as copies thereof,a) The word "Purchase Voucher" in bold letters at the top or any prominent place,b) The name, address and registration certificate number of the purchasing dealer,c) The name and complete address of the selling dealer, registration certificate number of the selling dealer,d) An individual serialized number and the date on which the purchase voucher is issued,e) Description, quantity, volume and value of goods purchased and amount of tax charged thereon indicating separately,f) Signature of the purchasing dealer or his employee, Manager or Agent, duly authorized by him,g) Signature of the selling dealer or his employee, Manager or Agent, duly authorized by him,h) The name & address of the printer, and first & last serial number of purchase vouchers printed and supplied by him to the dealer.
