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[Cites 0, Cited by 9] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(1) in The Kerala General Sales Tax Act, 1963

(1)An application for registration shall be made to such authority, in such manner and within such period as may be prescribed and shall be accompanied by a fee as specified below: -
(a) Where the total turnover is less Fivehundred rupees than three lakh rupees
(b) Where the total turnover is Rs.3 lakh andabove but is less than 10 lakh Seven hundred and fifty rupees
(c) Where the total turnover is ten lakhs rupeesand above but less than 50 lakh rupees Rs.1750/-plus Rs.25/- for each lakh or partthereof above ten lakh rupees Rs.2000/-plus fifty
(d) Where the total turnover is fifty lakh andabove rupees for each lakh or part thereof abovefifty lakh.
Provided that the total registration fee payable shall in no case exceed twenty thousand rupees.Provided that where the dealer is an authorized retail or wholesale distributor of rationed articles (rice, wheat, sugar and kerosene) under the Kerala Rationing Order, 1966 or palmolien his total turnover for the purpose of this sub-section shall not include the turnover in respect of such goods.Provided further that in the case of a casual trader, the minimum registration fee to be paid shall be one thousand and five hundred rupees.