Section 9 in Kerala Fishermen's and Allied Workers Welfare Cess Act, 2007
9. Provisional Collection of Cess.
(1)Every dealer who is liable to pay cess under section 3 shall pay before fifteenth day of the succeeding month, until assessing the amount payable by him under section 8 an amount equal to one-fourth of the cess payable by him annually in accordance with the assessment under section 8.(2)Where the amount is not paid under sub-section (1), the Assessing Officer shall issue notice to the defaulter showing the amount in arrears directing to pay the said amount within such period as may be shown in the notice.(3)The amount paid under sub-section (1) by the dealer for a year shall be adjusted against the amount assessed under section 8 for that year.
