Section 19(2) in Kerala Value Added Tax Rules, 2005
(2)The security or additional security may be furnished by the dealer in any of the following ways, namely: -(a)by depositing as security in the Government Treasury the amount fixed by the said authority and pledging the pass book to and depositing it with the said authority; or(b)by depositing with the said authority Government securities for the amount fixed by the said authority; or(c)by depositing security amount in the Post Office Savings Bank and pledging the pass book to and depositing it with the said authority; or(d)executing a security bond for such amount in Form No.6 with two sureties, solvent enough for the amount assured and acceptable to the said authority; or(e)by a bond prescribed under rule 85 for the amount fixed by the said authority in Form No. 6A, duly registered, along with title, possession and valuation certificates obtained from the Tahsildar concerned and the value of property shall not be lower than the amount, shown in the bond, or(f)by means of a bank guarantee in form No. 6C, from a nationalized or scheduled bank, or of any bank authorised under Rule 26 or of any branch thereof located in the state; or(g)by depositing the amount in the National Savings Certificate and pledging the same to and depositing it with the said authority; or(h)by depositing with the said authority the title deeds relating to any property owned by the assessee sufficient to cover the amount of security demanded by such authority.
