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[Cites 0, Cited by 0] [Section 35(9)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(9)(iv) in Kerala General Sales Tax Rules, 1963

(iv)At the appointed time, the goods shall be put up in one or more lots as the officer conducting the auction sale may consider advisable and shall be knocked down in favour of the highest bidder subject to the confirmation of the sale by the Inspecting Assistant Commissioner where the value of the goods auctioned does not exceed Rs. 1,000 and by the Deputy Commissioner in other cases. Where the amount fetched in auction is more than the amount of the penal tax due from the owner of the goods, the surplus after deducting the expenses, if any, incurred by the department in this behalf shall be paid to the owner of the goods.