Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(2) in Kerala General Sales Tax Rules, 1963

(2)No person shall transport within the State across or beyond the notified area any consignment of goods if the value thereof exceeds twenty five rupees by any vehicle or vessel unless he is in possession of:
(a)either a bill of a sale or delivery note or way bill or certificate of ownership;
(b)a declaration also when the vehicle enters or leaves the State limits.