(1)Notwithstanding anything contained in sub-section (1) of section 174 of the Kerala State Goods and Services Tax Act, 2017 (20 of 2017.) and in the Kerala Value Added Tax Act, 2003 (30 of 2004) (hereinafter referred to as the 28 former Act) or rules made thereunder, the interest accrued under sub-sections (5) and (6) of section 31 of former Act, on tax due or accrued under sub-section (2) of section 8 of the Central Sales Tax Act, 1956 (Central Act 74 of 1956) and penalty under section 67 and section 68 of the former Act, imposed on non-payment or short payment of tax due or assessed under sub-section (2) of section 8 of the Central Sales Tax Act, 1956 (Central Act 74 of 1956) on the inter- state sale of arecanut shall be waived subject to the following conditions,―(a)the dealers who have received assessment orders before 30th April, 2020 shall file their option for waiver before the assessing authority on or before 30th September,2020.(b)dealers who receive assessment orders after 30th April, 2020 shall file the option within a month from the date on which the assessment orders are received on or before 31st. March, 2021, whichever is earlier;(c)such dealers shall pay the entire tax assessed in lump sum or in thirty six equal monthly installments, starting on the date on which the assessing authority intimates the tax amount to be paid under the option;(d)the assessee shall withdraw all the cases pending before any appellate or revisional authority, tribunal or courts for opting for settling the arrears under this section and shall file a declaration to this effect along with the option mentioned under clause (a) of sub-section (1);(e)penalties and interest already remitted before 20th March, 2018 will not be readjusted towards tax liability.
