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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Kerala - Subsection

Section 66(3) in Kerala Value Added Tax Rules, 2005

(3)No person shall transport within the State across or beyond the notified area or within two kilometers from the border area the following goods exceeding the weight as given against it, by head load or animal load, unless he is in possession of the records and documents prescribed in sub-rule (2)
Sl.No. Description of goods Quantity
1 Arecanut 20 Kg.
2 Raw Cashew nut 20 Kg.
3 Rubber 20 Kg.
4 Pepper 15 Kg.
5 Cardamom 2 Kg.
6 Coffee 15 Kg.
7 Iron & steel 50 Kg