Section 50(5) in Daman and Diu Value Added Tax Regulation, 2005
(5)The retail invoice issued under sub-section (4) shall contain the following particulars on the original as well as copies thereof, namely : -(a)the words 'retail invoice' or 'cash memorandum' or 'bill' in a prominent place;(b)the name, address and registration number of the selling dealer, if registered;(c)in case the sale is in the course of inter-state trade or commerce, the name, registration number and address of the purchasing dealer and type of any form, under the Central Sales Tax Act, 1956 (74 of 1956), if any, against which the sale has been made;(d)an individual pre-printed serialized number and the date on which the retail invoice is issued;(e)description, quantity, volume and value of goods sold and services provided, inclusive of amount of tax charged thereon; and(f)the signature of the selling dealer or his servant, manager or agent, duly authorised by him.
