Section 47(11) in The Kerala Value Added Tax Act, 2003
(11)The goods seized under sub-section (9) shall be [confiscated and] [Inserted by Kerala Act No. 18 of 2016, dated 13.11.2016.] sold by the officer who imposed the penalty; by public auction to the highest bidder and the sale proceeds shall be remitted in the Government treasury. The auction purchaser shall pay the sale value of the goods in ready cash immediately after the sale and he will not be permitted to carry away any part of the property until he has paid for the same in full. Where the purchaser fails to pay the purchase money, the property will be re-sold at once and the defaulting purchaser will be liable for any loss arising from as well as the expenses incurred on the re- sale.
