Section 65 in The Kerala Value Added Tax Act, 2003
65. Fee for interlocutory petitions.
- Every interlocutory application prescribed by the Government and filed before the authorities under this Act specified below, other than those filed by officers empowered by Government, shall be accompanied by the following fees, namely: -(a)Before the Deputy Commissioner (Appeals) ,Assistant commissioner (Appeals) or the Deputy Commissioner Before the Commissioner or the Appellate Tribunal Two hundred rupees Three hundred rupees
