Section 16(6) in The Kerala Value Added Tax Act, 2003
(6)The dealer shall exhibit the certificate of registration granted under sub-section (2) at the place of business mentioned therein. Where the dealer has more than one place of business, he shall exhibit the certificate of registration at the principal place of business mentioned therein and a certified copy thereof granted under sub- section (4) at every other place of business within the State mentioned in the certificate of registration.
