Section 6(2) in Kerala General Sales Tax Rules, 1963
(2)Such 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; 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 & depositing it with the said authority; or(d)by furnishing to the said authority a guarantee from a Bank approved in this behalf by the said authority, agreeing to pay to the State Government, on demand, the amount of security fixed by the said authority; or(e)by furnishing two sureties acceptable to the said authority by executing a security bond for such amount in Form 6.(f)by a bond prescribed under rule 42 for the amount fixed by the said authority in Form No.39 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.Explanation. - In the case of security furnished in Form No.6 surety must be solvent enough for the amount assured.
