Section 58(5) in Kerala Value Added Tax Rules, 2005
(5)Every commission agent, broker, del credere agent, auctioneer or any other mercantile agent shall maintain accounts showing:-(a)particulars of authorization received by him to purchase or sell goods on behalf of each principal separately and the date on which a copy of such authorization in each case was sent to the assessing authority.(b)particulars of goods purchased, or of goods received for sale on behalf of each principal each day;(c)details of purchases or sales effected on behalf of each principal each day,(d)details of account furnished to each principal each day;(e)the tax paid on purchases or on sales effected on behalf of each principal and the Chelan No. and date of remittance of the tax into Treasury.
