Section 25D in The Kerala Value Added Tax Act, 2003
25D. [ Special provision for bakery dealers to settle arrears. [Inserted by Kerala Act No. 18 of 2016, dated 13.11.2016.]
- Notwithstanding anything contained in this Act, a dealer in bakery products, sweets, confectionary and other food products sold under brand name registered under the Trade Marks Act, 1999, who had not remitted the tax as per the prescribed rate, for the period up to the of tax from 1st April, 2016 to 31st March, 2017 and shall pay the amount within a period of two years in equal quarterly instalments and those who opt for payment of tax under this Scheme shall be exempted from payment of interest and penalty due thereon subject to such conditions and restrictions, as may be prescribed.]
