Section 12(4A) in Kerala Value Added Tax Rules, 2005
(4A)In the case of goods in respect of which tax under section 5A of the Kerala General Sales Tax Act, 1963 (15 of 1963) has been paid on its purchase and such goods had been used in the manufacture of other goods and are held as opening stock on the date of commencement of the Act, whether as finished goods or as work in process, the tax paid under section5A of the said Act in respect of such goods shall be calculated by applying the rate of tax on the purchase value of the goods calculated with reference to the purchase bill or bought note relating to the goods.
