Section 31(3) in Kerala General Sales Tax Rules, 1963
(3)Any dealer who is eligible for reduction in interest under Section 23A shall be eligible for payment of the arrears of tax as on 1-4-1998 and the interest accrued under subsection (3) of Section 23 and Section 23A thereof in six installments on or before 31-12-1998. Such dealers who want to avail themselves of the installment facility shall file an application, on plain paper, before the assessing authority. The assessing authority shall fix up the installment and intimate the dealers. Notwithstanding that payment in installments is permitted by the assessing authority, the interest under sub-section (3) of Section 23 read with Section 23A shall continue to accrue on the arrears outstanding till the last installment is paid.
