Section 31 in Kerala General Sales Tax Rules, 1963
31. Mode of payment of Interest.
(1)The interest payable under sub-section (3) of Section 23 shall be remitted into the Government Treasury or paid by means of crossed cheques or crossed demand draft in favour of the assessing authority concerned either separately or along with the tax.(2)The assessing authority concerned may calculate the interest payable under sub-section (3) of Section 23 from time to time and may issue a notice in Form 24. On receipt of the notice the dealer shall pay the interest due in the manner specified in sub-rule (1).Explanation: - The dealer or other person concerned shall however be liable to pay the interest under sub-section (3) of Section 23 whether he receives a notice under this sub-rule or not.(3)Any dealer who is eligible for reduction in interest under Section 23A shall be eligible for payment of the arrears of tax as on 1-4-1998 and the interest accrued under subsection (3) of Section 23 and Section 23A thereof in six installments on or before 31-12-1998. Such dealers who want to avail themselves of the installment facility shall file an application, on plain paper, before the assessing authority. The assessing authority shall fix up the installment and intimate the dealers. Notwithstanding that payment in installments is permitted by the assessing authority, the interest under sub-section (3) of Section 23 read with Section 23A shall continue to accrue on the arrears outstanding till the last installment is paid.
