Section 58(1) in Bihar Value Added Tax Rules, 2005
(1)Every registered dealer shall, within one month of his registration under the Act cause to be exhibited at a conspicuous part of his place of his business, in letters and figures not less than 2-inch by 2-inch in size, the following particulars, namely -(a)Full name and style of the business,(b)The taxpayer identification number (TIN) allotted to him.
