Section 31C in Kerala General Sales Tax Rules, 1963
31C. Payment of amount forfeited.
(1)Any sum ordered to be forfeited to the Government by an order issued by the assessing authority under sub-section (1) of Section 46A 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.(2)The assessing authority ordering forfeiture under subsection (1) of Section 46A shall serve a notice of demand on the dealer in Form 24D. On receipt of the notice, the dealer shall pay the amount due in the manner specified in sub-rule (1) on or before the day specified in the notice of demand.
