Section 11B(1) in Kerala General Sales Tax Rules, 1963
(1)In making an assessment under Section 19B, the assessing authority shall take into account such of the following factors as may be relevant to the determination of the fair market price of the goods, namely:-(i)the price charged by other dealers at the relevant stage of sale of similar goods during the relevant period;(ii)the difference between the price charged by the dealer on his sale and the price charged by the buyer on the subsequent sale of the same goods;(iii)the difference between the price paid by a dealer towards the purchase of the goods from the earlier seller and the price charged for the sale of the same goods; and(iv)the differential price charged on sales against bulk orders and small orders in respect of the same goods.
