Section 40 in The Kerala Value Added Tax Act, 2003
40. Maintenance of true and correct accounts by dealers.
- Every person registered under this Act, every dealer liable to get himself registered under this Act, every awarder other than Government Departments and Local Authorities, where the cost of the work exceeds one crore rupees and every other dealer who is required so to do by the authority by notice served in the prescribed manner shall keep and maintain true and correct accounts and such other records as may be prescribed, in Malayalam, Tamil, Kannada, or English relating to his business, showing such particulars as may be prescribed. Different particulars may be prescribed for different classes of dealers.Provided that dealers shall be permitted to use electronic billing and accounting subject to such restrictions and conditions as may be prescribed.Provided further that auctioneers acting as agents and effecting auction sale shall maintain in such manner, as may be prescribed, the details of such goods received for auction, sold in auction and those returned to the owners of such goods without effecting auction.[Provided also that every dealer whose total turnover for the previous year had exceeded rupees five crores shall get the bill or invoice or cash memorandum in respect of every sale, uploaded on a real time basis through the portal of the dealer in the Kerala Value Added Tax Information System in the manner and subject to such restrictions and conditions as may be prescribed:] [Inserted by Kerala Act No. 18 of 2016, dated 13.11.2016.]
