Section 89(2) in Meghalaya Value Added Tax Act, 2003
(2)A dealer, not being a registered dealer, whose turnover of sales has exceeded in any year fifty percentum of the taxable quantum referred to in sub-section 5 of Section 3. Sells any goods to any person, he shall issue to the purchaser a serially numbered invoice or cash memorandum or bill, signed and dated by him or his regular employee, showing such particulars as may be prescribed, and he shall also keep a counter foil or duplicate of such cash memorandum or bill, duly signed and dated;Provided that if the State Government is of the opinion that the requirement under this section shall cause hardship to a certain class or classes of dealers included in sub-section (2) and that such requirement should, subject to fulfilment by any class or classes of dealers of certain conditions and restrictions to be imposed to ensure that there is no evasion of tax, be dispensed with, it may prescribe by rules such class or classes of dealers and such conditions and restriction subject to which the requirement of sub-section (2) in respect of such class or classes of dealers shall be dispensed with.
