Section 30(7) in The Himachal Pradesh Value Added Tax Act, 2005
(7)The retail invoice shall contain the following particulars, namely: -(a)the words 'Retail Invoice' or 'Cash Memo-random' or 'Bill' in bold letters at the top or at a prominent place;(b)the name, address and number of certificate of registration of the selling registered dealer;(c)in case the sale is in the course of inter-State trade or commerce or export out of the territory of India, the name, address and registration number, if any, of the purchasing dealer/foreign buyer and the type of statutory form, if any, against which the sale has been made;(d)serial number and the date on which the retail invoice is issued;(e)description, quantity, volume and value of goods sold, amount of tax involved, if any ;(f)signature of the selling dealer or his servant, manager or agent, duly authorized by him; and(g)the name and address of the printer.
