Section 55A in Rajasthan Goods and Services Tax Rules, 2017
55A. [ Tax Invoice or bill of supply to accompany transport of goods. [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]
- The person-in-charge of the conveyance shall carry a copy of the tax invoice or the bill of supply issued in accordance with the provisions of rule 46, 46A or 49 in a case where such person is not required to carry an e-way bill wider these rules.] [Inserted by Rajasthan Notification No. F.12(46) FD/Tax/2017-Part IV-158, dated 23.1.2018.]
