Section 45 in Kerala General Sales Tax Rules, 1963
45. Interest payable by Government.
(1)The Government shall pay simple interest at the rate of six per cent, per annum on the amount of refund due to a dealer, if the refund is not made within ninety days of the date of final assessment or as the Case may be, within ninety days of the date of receipt of the order in appeal or revision where appeal or revision has been filed or the date of expiry of the time for preferring appeal or revision.(2) Where a refund is made after the expiry of the period within which it is to be made under section 44, the interest payable under sub-rule (1) shall be calculated from the date following the expiry of the said period only up to the date on which the refund order was despatched to the person concerned.
