Section 17 in The Rajasthan Trade Articles (Licensing and Control) Order, 1980
17. Obligation to give receipt.
- No dealer [and producer] [Inserted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).] shall sell any trade article to any person without issuing a cash memo or a bill (stating his own name, quantity, quality, rate and total price charged for the article sold) and without keeping a duplicate copy of such memo or bill:Provided that it shall not be necessary for a dealer other than a wholesaler [and producer] [Inserted by Notification No. S.O. 65, dated 30.9.2015 (w.e.f. 27.8.80).] to issue any such cash memo or bill or to keep any such duplicate copy in respect of sale of any trade article costing not more than [Rs. 25/-] [Substituted by S.O. 2, dated 30.3.1995, Rajasthan Government Gazette Extraordinary, Part IV(ga) dated 5.4.1995, page 3(4)] unless demanded by the purchaser.
