Section 41A in Kerala General Sales Tax Rules, 1963
41A. Filing of application for settlement of cases.
(1)An application for settlement of a case under sub-section (1) of section 39a shall be made, inquintuplicate in Form No.52 and shall be verified in the manner specified therein.(2)The application referred to, in sub-rule (1) the verification statement appended thereto, the Annexure to the said application and the statements and documents accompanying the Annexure shall be signed by the person specified in clauses (a), (b), (c) and (d) to sub-rule (7) of Rule 5.(3)every application in connection with the settlement of a case shall be accompanied by a fee of Rs.500 (rupees five hundred only).
