In the Kerala State Goods and Services Tax Act, 2017 (20 of 2017),—(1)in section 2, in clause (114), for clauses (c) and (d), the following clauses shall be substituted, namely:—“(c) Dadra and Nagar Haveli and Daman and Diu; (d) Ladakh;”.(2)in section 10, in sub-section (2), in clauses (b), (c) and (d), after the words “of goods”, the words “or services” shall be inserted;(3)in section 16, in sub-section (4), the words “invoice relating to such” shall be omitted;(4)in section 29, in sub-section (1), for clause (c), the following clause shall be substituted, namely:—“(c) the taxable person is no longer liable to be registered under section 22 or section 24 or intends to opt out of the registration voluntarily made under sub-section (3) of section 25:”.(5)in section 30, in sub-section (1), for the proviso, the following proviso shall be substituted, namely:—“Provided that such period may, on sufficient cause being shown, and for reasons to be recorded in writing, be extended,—(a)by the Additional Commissioner or the Joint Commissioner, as the case may be, for a period not exceeding thirty days;(b)by the Commissioner, for a further period not exceeding thirty days, beyond the period specified in clause (a).”.(6)in section 31, in sub-section (2), for the proviso, the following proviso shall be substituted, namely:—“Provided that the Government may, on the recommendations of the Council, by notification,—(a)specify the categories of services or supplies in respect of which a tax invoice shall be issued within such time and in such manner, as may be prescribed;(b)subject to the condition mentioned therein, specify the categories of services in respect of which,—(i)any other document issued in relation to the supply shall be deemed to be a tax invoice; or(ii)tax invoice may not be issued.”.(7)in section 51,—(a)for sub-section (3), the following sub-section shall be substituted, namely:—“(3) A certificate of tax deduction at source shall be issued in such form and in such manner, as may be prescribed.”.(b)sub-section (4) shall be omitted.(8)in section 122, after sub-section (1), the following sub-section shall be inserted, namely:—“(1A) Any person who retains the benefit of a transaction covered under clauses(i), (ii), (vii) or clause (ix) of sub-section (1) and at whose instance such transaction is conducted, shall be liable to a penalty of an amount equivalent to the tax evaded or input tax credit availed of or passed on.”.(9)in section 132, in sub-section (1),—(i)for the words “Whoever commits any of the following offences”, the words “Whoever commits, or causes to commit and retain the benefits arising out of, any of the following offences” shall be substituted;(ii)for clause (c), the following clause shall be substituted, namely:— “(c) avails input tax credit using the invoice or bill referred to in clause (b) or fraudulently avails input tax credit without any invoice or bill;”;(iii)in sub-clause (e), the words, “fraudulently avails input tax credit” shall be omitted;(10)in section 140, with effect from the 1st day of July, 2017,—(a)in sub-section (1), after the words “existing law”, the words “within such time and”shall be inserted and shall be deemed to have been inserted;(b)in sub-section (2), after the words “appointed day”, the words “within such time and”shall be inserted and shall be deemed to have been inserted;(c)in sub-section (3), for the words “goods held in stock on the appointed day subject to”, the words “goods held in stock on the appointed day, within such time and in such manner as may be prescribed, subject to” shall be substituted and shall be deemed to have been substituted;(d)in sub-section (5), for the words “existing law”, the words “existing law, within such time and in such manner, as may be prescribed” shall be substituted and shall be deemed to have been substituted;(e)in sub-section (6), for the words “goods held in stock on the appointed day subject to”, the words “goods held in stock on the appointed day, within such time and in such manner, as may be prescribed, subject to” shall be substituted and shall be deemed to have been substituted.(11)in section 172, in sub-section (1), in the proviso, for the words “three years”, thewords “five years” shall be substituted;(12)in Schedule II, in paragraph 4, the words “whether or not for a consideration,” at both the places where they occur, shall be omitted and shall be deemed to have been omitted with effect from the 1st day of July, 2017.
