- In the Kerala General Sales Tax Act 1963 (15 of 1963), in section 23B, -(a)for sub-section (1), the following sub-section shall be substituted, namely:-"(1) Notwithstanding anything contained in this Act or in any judgment, decree or order of any Court, Tribunal, or Appellate Authority, an assessee who is in arrears of tax or any other amount due under this Act or the Central Sales Tax Act, 1956 (Central Act 74 of 1956) relating to the period ending on 31st March, 2005, may opt for settling the arrears by availing a complete reduction of the interest on the tax amount and tor the amount of penalty and interest thereon:Provided that nothing in this section shall apply to a public sector undertaking under the control of Government of India.";(b)in sub-section (3), for the words and figures "31st August, 2014", the words and figures "28th February, 2017" shall be substituted;(c)in sub-section (4), for the words and figures "31st December, 2014", the words and figures "28th February, 2017" shall be substituted;(d)after sub-section (7), the following sub-section shall be inserted, namely:-"(8) If a dealer is continuing business even after the commencement of the Kerala Value Added Tax Act, 2003 (30 of 2004) he shall get himself registered thereunder before filing option for payment of arrears under sub-section (1)."
