Section 59 in Kerala General Sales Tax Rules, 1963
59. Banks to submit returns.
- (l) Every Bank, including any Branch of a Bank or any Banking institution in the State shall submit every month to the assessing authority of the area a return of Bills relating to goods, discounted, cleared or negotiated by or through it during the preceding month.(2)The return shall be in Form 46 and shall be submitted so as to reach the assessing authority of the area on or before the 15th day of the month following that to which it relates.Provided that Banks which do not have transactions in, bills as described in sub-rule (1) shall submit in every month nil returns on or before the said date.(3)Bills relating to sale of shares and stocks need not be included in the returns.(4)Every such Bank shall if so required by an Officer not below the rank of an assessing authority, furnish any such particulars as he may require in respect of the transactions of a dealer with such Bank which do not find a place in the return submitted under sub-rule (1).
