Section 59(3) in The Kerala General Sales Tax Act, 1963
(3)Notwithstanding anything contained in this Act, where the point of levy of tax in respect of any goods in changed from the point of first sale to the point of first purchase in the State, the value of such goods held in stock by any person on the date of such change of the point of levy of tax and for which tax at the point of first sale in the State has not been levied, shall be deemed to be the taxable turnover in respect of such goods at the point of first purchase under this Act.
