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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Haryana - Subsection

Section 54(3) in Haryana Value Added Tax Rules, 2003

(3)An invoice or a delivery note shall at least contain the following particulars -Tax invoice/Retail invoice/Sale invoice/Delivery NoteSerial Number:Date: DD:MM:YYTime: HH:MMNote: - Time is to be mentioned by stone crusher owners, quarry contractors/lessees in every case, and by other dealers in case the value of goods exceeds ten thousand rupees.
(i)Full name and address of the selling dealer/consignor with his TIN, if any
(ii)Nature of transaction - whether sale, consignment transfer or job work etc.
(iii)Name and address of the purchaser/ consignee (in case he is a dealer registered under the Act, mention his TIN)
(iv)Description of goods
(v)Quantity of goods
(vi)Value of goods with break-up according to rate of tax applicable (In case of delivery note, approx. value may be given and no break-up is necessary.)
(vii)Tax, where charged separately (Not compulsory when a delivery note is issued or an invoice is issued by a lump sum dealer, an unregistered dealer, or a VAT dealer making sale to a consumer.)
(viii)Vehicle number (Where the goods are carried in a vehicle.)
(ix)Name of the person carrying the goods (Where the goods are carried in a vehicle.)
Signature of the selling dealer/consignor or his authorised signatory.Name in full and statusNote: - An illustrative arrangement of items (iv), (v), (vi) and (vii) in an invoice issued by a VAT dealer for sale of goods by him is given below:
Serial No. Quantity Description of goods Price per unit Value of goods (Quantity X Price per unit)
Tax free 4% 12.5% 20% Total
1. 10 Kg. Wheat flour Rs.15/- per Kg. - 150.00 - - 150.00
2. 1 Kg. Common salt Rs.15/- per Kg. 15.00 - - - 15.00
3. 3 Nos. Chocolates Rs.10/- per piece - - 30.00 - 30.00
4. 2 Nos. Wine bottles Rs.200/- per bottle - - - 400.00 400.00
5. 5 Kg. Moong Rs.18/- per Kg. - 90.00 - - 90.00
6. 5 Nos. Glass tumblers Rs.11/- per piece - - 55.00 - 55.00
Total of 1 to 6 (Price of goods without VAT) 15.00 240.00 85.00 400.00 740.00
VAT chargeable (Total X Rate of tax) 0.00 9.60 10.63 80.00 100.23
Total price (Price of goods with VAT) 15.00 249.60 95.63 480.00 840.23
In the above illustration, the selling VAT dealer shall debit Rs.840.23 to the account of the purchaser and credit Rs.15.00 to the 'Exempted-goods account', Rs.240.00 to '4%- goods account', Rs.85.00 to '12.5%-goods account', Rs.400.00 to '20%-goods account', and Rs.100.23 to 'VAT account'. On the other hand, if the purchaser is a VAT dealer, he shall credit Rs.840.23 to the account of the selling dealer and debit Rs.15.00 to the 'Exempted-goods account', Rs.240.00 to '4%-goods account', Rs.85.00 to '12.5%-goods account', Rs.400.00 to '20%-goods account', and Rs.100.23 to 'VAT account'.In case of a retail sale, if the tax amount is not separately shown, it may take the following shape:
Serial No. Quantity Description of goods Price per unit Value of goods (Quantity X Price per unit)
Tax free 4% 12.5% 20% Total
1. 10 Kg. Wheat flour Rs.15.50/- per Kg. - 155.00 - - 155.00
2. 1 Kg. Common salt Rs.15/- per Kg. 15.00 - - - 15.00
3. 3 Nos. Chocolates Rs.12/- per piece - - 36.00 - 36.00
4. 2 Nos. Wine bottles Rs.240/- per bottle - - - 480.00 480.00
5. 5 Kg. Moong Rs.19/- per Kg. - 95.00 - - 95.00
6. 5 Nos. Glass tumblers Rs.12/- per piece - - 60.00 - 60.00
Total of 1 to 6 (Inclusive of tax) 15.00 250.00 96.00 480.00 841.00
In case retail sale invoices are issued in the above format, the VAT dealer should compute the element of tax on his total sales of the day taxable at different rates by the following formula:
tax =| r x Sales ,100 + r
where r is the rate of tax (If rate of tax is 10%, r is 10)Illustration - If total sales of the day taxable at 4% and 10% are respectively Rs.4,160/- and Rs.2,200/-, the tax will be Rs.160 and Rs.200 respectively, total Rs.360/-.