Section 52(2) in Tripura Value Added Tax Rules, 2005
(2)The dealer referred to in sub-rule (1), who shall be a registered dealer may obtain, subject to the provisions, of Rule 53, the Form XXVI on application, from the Superintendent of Taxes concerned. The Form XXVI shall be in triplicate and shall contain the following particulars, among others, namely -(a)the description, quantity and value of the taxable goods to be transported,(b)the place from which the taxable goods is being despatched,(c)the railway receipt or bill of lading or air note number or road consignment note number,(e)the name and address of the seller from whom purchased.
