Section 31(5) in The Kerala Value Added Tax Act, 2003
(5)If the tax or any other amount assessed or due under this Act is not paid by any dealer or any other person within the time prescribed therefore in this Act or in any rule made there under and in other cases within the time specified therefore in the notice of demand, the dealer or the other person, shall pay simple interest at the rate of twelve percent per annum on the tax or other amount defaulted.
