Section 45A(1) in The Kerala General Sales Tax Act, 1963
(1)Notwithstanding anything contained in section 46 if the assessing authority [XXX] is satisfied that any person,-(a)being a person required to register himself as dealer under this Act, did not get himself registered; or(b)has failed to keep true and complete accounts; or(c)has failed to submit any return as required by the provisions of this Act or the rules made there under; or(d)has submitted an untrue or incorrect return; or(e)has failed to comply with all or any of the terms of any notice or summons issued to him by or under the provisions of this Act or the rules made thereunder; or(f)after purchasing any goods in respect of which he has made a declaration under proviso to sub-section (3) of section 5, has failed to make use of the goods for the declared purpose; or(g)has acted in contravention of any of the provisions of this Act or any rule made there under, for the contravention of which no express provision for payment of penalty or for punishment is made by this Act;(h)or has abetted the commission of any of the above offences.Such authority or officer may direct that such person shall pay, by way of penalty, an amount not exceeding twice the amount of Sales Tax or other amount evaded or sought to be evaded where it is practicable to quantify the evasion or an amount not exceeding ten thousand rupees in any other case.Explanation I. - The burden of proving that any person is not liable to the penalty under this section shall be on such person.Explanation II. - for the purposes of this sub-section the expression "assessing authority" includes any officer not below the rank of Sales Tax Officer specified by the Government in this behalf by notification in the Gazette.
