| [Kerala Act No. 7 of 2003] |
An Act further to amend the Kerala General Sales Tax Act, 1963
Preamble.- Whereas it is expedient further to amend the Kerala General Sales Tax Act, 1963 for the purpose hereinafter appearing;
Be it enacted in the Fifty-fourth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Kerala General Sales Tax (Third Amendment) Act, 2003.
(2) It shall come into force on the 1st day of July, 2003.
2. Amendment of section 5D.- In the Kerala General Sales Tax Act, 1963 (15 of 1963), in section 5D, the second proviso, shall be omitted.
3. Validation.- Notwithstanding anything contained in the Kerala General Sales Tax Act, 1963, if any registered dealer has collected any sum purporting to be additional sales tax under section 5D during the period from the 1st day of April, 2003 to the date of coming into force of the Kerala General Sales Tax (Third Amendment) Act, 2003, the amount so collected shall be deemed to have been validly collected under the provisions of the Kerala General Sales Tax Act, 1963, as amended by this Act and accordingly the dealer shall be liable to remit the amount to the Government on or before the 31st day of July, 2003, by declaring it in the monthly return in which case the penal provision of the said Act shall not apply.