Section 44(8) in The Kerala Value Added Tax Act, 2003
(8)If any officer, while inspecting any place of business under subsection (2) or searching any place under sub-section (3) finds therein any goods not accounted for by the dealer in his accounts and other records required under section 40 to be kept and maintained by him, such officer may, after giving the dealer a reasonable opportunity of being heard, by order, direct the payment of a penalty, not exceeding fifty per cent of the value of the taxable goods not accounted for, as may be fixed by such officer.
