Section 5(16) in Kerala General Sales Tax Rules, 1963
(16)Every registered dealer shall until his registration is cancelled, pay the fee of specified in sub-rule (12) for every year subsequent to that in which he applied for registration on or before the first day of May of the year for which the registration has to be renewed and in addition a further fee of the amount specified in sub-section (3) of section (14) in respect of each of his places of business other than the principal place of business. Such dealer shall also file an application for renewal of the registration in Form No.IB. The registration fee shall be paid on the basis of the annual turnover for the immediate preceding year. If at the end of the year the turnover increases, the additional registration fee due on the basis of the enhanced turnover shall be paid before 31st March of the year. If, on the other hand, the turnover falls, the excess registration fee paid may be adjusted against the registration fee to be paid for the succeeding year. In the case of a dealer who discontinues business, the excess registration fee paid shall be refunded. Any registered dealer may, at his option, pay the registration fee for three years at a time.
