Section 29 in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999
29. Maintenance of accounts by dealers and issue of sale bills or cash memorandum.
(1)Every registered dealer and every dealer liable to get himself registered for the purposes of this Act shall maintain and keep true and complete accounts relating to his business as well as such other registers or records as may be prescribed in this regard and all such accounts, registers or records shall be retained by the dealer in his safe custody till his assessment or re-assessment, as the case may be, for the relevant year is completed or, in cases where any appeal, revision or other proceedings in respect of such year has been filed and is pending, the same is disposed of.(2)Every registered dealer and every dealer liable to get himself registered for the purposes of this Act shall issue, in respect of all goods sold by him a bill or cash memorandum signed and dated by him or his servant, manager or agent, showing particulars of his name, address, registration number, if any, and description, quantity and value of the goods sold, and shall keep counterfoil or duplicate of such bill or cash memorandum with him and retain it in his custody for the period mentioned in such section (1):Provided that the selling dealer shall also obtain and record in the sale bill or cash memorandum, the name and full address of the buyer, together with his registration number, if any, where the buyer is a dealer, in cases where the sale price of goods is one thousand rupees or more.(3)Every sale bill or cash memorandum to be issued as per Sub-section (2) shall be duly serially numbered by a numbering machine and maintained in the form of a bounded book.
