Section 14(10) in The Kerala General Sales Tax Act, 1963
(10)The dealer shall exhibit the certificate of registration granted under sub-section (2) at the place of business mentioned in the certificate. Where the dealer has more than one place of business, he shall exhibit the certificate of registration at the principal place of business mentioned in the certificate and a copy of such certificate granted under sub- section (3) at every other place of business within the State mentioned in the certificate.
