Section 74A in The Kerala Value Added Tax Act, 2003
74A. Voluntary disclosure of unaccounted transactions.
(1)Any dealer who had failed to include or suppressed any turnover or taxable turnover in the return filed upto 31st March, 2008 shall be permitted to disclose voluntarily such suppressed turnover to the assessing authority on or before 30th June, 2009.(2)Such dealers shall file a revised return along with tax due thereon and a statement admitting such non-inclusion or suppression in the returns already filed.(3)Interest and penalty on the tax due on the suppressed turnover shall be waived in the case of such dealers.(4)The provisions under this section shall not be applicable to cases already detected by any authority under this Act.
