Section 51(5) in Arunachal Pradesh Goods Tax Act, 2005
(5)The retail invoice issued under sub-section (4) shall contain the following particulars on the original as well as copies thereof *(a)the words 'Retail invoice' or 'Cash Memorandum' or' Bill' in a prominent place;(b)the name, address and registration number of the selling dealer;(c)in case the sale is in the course of interstate trade or commerce, the name, registration number and address of the purchasing dealer and type of statutory form, if any, against which the sale has been made;(d)an individual serialized number and the date on which the retail invoice is issued;(e)description, quantity, volume and value of goods sold and services provided, inclusive of amount of tax charged thereon; and(f)the signature of the selling dealer or his servant, manager or agent, duly authorized by him.
