Section 41 in The Kerala Value Added Tax Act, 2003
41. Credit notes and debit notes.
(1)Where subsequent to any sale of taxable goods effected by a dealer the purchaser has returned the goods covered by the tax invoice fully or partly, within the period permitted by this Act or the Rules made there under, the dealer effecting the sale shall issue, forthwith, to the purchaser a credit note containing such particulars as may be prescribed.(2)Where a tax invoice or a bill of sale has been issued as per the provisions of this Act or the Rules made there under and the tax payable in respect of the sale is more than the amount shown as tax charged in such tax invoice or sale bill, as the case may be, the dealer making such sale shall issue to the purchaser a debit note containing such particulars as may be prescribed.
