Section 14B in Kerala Tax on Entry of Goods Into Local Areas Act, 1994
14B. Fee for Interlocutory applications.
- Every interlocutory application prescribed by the Government and filed before the authorities under this Act specified below, other then those filed by officers empowered by the Government, shall be accompanied by the following fees namely:(a)Before the Appellate Authority : One hundred and fifty rupees5[b) Before the Appellate Tribunal : One hundred and fifty rupees] [Substituted by Act 19 of 2004 w.e.f. 1-4-2004.](c)Before the Commissioner of Commercial Taxes : Two hundred and fifty rupees]
