(2)[ The invoice shall be serially numbered and shall contain the registration number, [address of the concerned Central Excise Division,] [Substituted by Notification No. 27/2004-C.E. (N.T.) 28.9.2004] name of the consignee, description, classification, time and date of removal, mode of transport and vehicle registration number, rate of duty, quantity and value, of goods and the duty payable thereon.][Provided that in case of a proprietary concern or a business owned by Hindu Undivided Family, the name of the proprietor or Hindu Undivided Family, as the case may be, shall also be mentioned in the invoice.] [Inserted by Notification No. G.S.R. 58(E), dated 25.1.2008]
