Section 5 in The Kerala Tax on Luxuries Rules, 1976
5. Maintenance and preservation of accounts.
- (i) Every proprietor registered under the Act, every proprietor liable to get himself registered under the Act and every other proprietor who is so required by an assessing authority, shall keep and maintain the books of accounts disclosing true and complete accounts of his daily transactions including daily account of occupancy, in the case of hotels, convention centre, halls, kalyanamandapam, and collection of tax in together with the vouchers and bills";(ii)in the proviso to sub rule (2), for the words "in the case of hotels and lodging houses which issue computerized bills" the words "where computerized bills are issued" shall be substituted.,(iii)in sub rule (3), for the words " occupants for the amounts realized showing separately the charges for accommodation, food drink and telephone calls" the words "occupants specifying charges under each item separately" shall be substituted;(4)The proprietor shall keep a stock register for each month showing the number of bills got sealed by the assessing authority and the number of bills issued during the month.(5)Every stockist shall keep and maintain the following registers, namely:-(i)books of accounts disclosing true and complete accounts of his daily transactions in Malayalam or English showing the commodity produced, manufactured, bought, sold, despatched or supplied by him and the value thereof separately together with the vouchers and bills;(ii)a daily cash book;(iii)a journal, where the accounts are maintained, according to mercantile system of accounting;(iv)a ledger; and(v)a stock register.(6)Every stockist shall keep the current books of accounts at the place of business, building, godown or any other place where the commodity is stored for transaction. Every purchase, sale or supply shall be brought to account then and there as soon as the purchase or sale is effected.(7)Every stockist shall maintain day-to-day stock account of the commodities dealt by him. The stock account shall contain particulars of purchase or receipt, sales or deliveries and balance stock.(8)Every stockist shall issue a sale bill or cash memorandum, in respect of every sale. Where the supply is not in pursuance of a sale, the stockist shall issue a delivery chalan. The sale bill or cash memorandum or delivery chalan shall bear the name and address of the stockist with his trade name, if any, quantity and value of the commodity sold or supplied and the full name and address of the purchaser. It shall be signed and dated by the stockist or his authorized agent. The serial numbers assigned to the bills or cash memorandum or delivery chalan shall run consecutively for the whole year.(9)Every stockist while delivering, any commodity to another stockist in pursuance of a sale where no sale bill is issued or every person who consigns goods by any vehicle or vessel or any other means in pursuance of a sale where a sale bill is not issued or consigns goods through the said means from one godown to another or from one of his business place to another for the purpose of storage, sale or supply shall issue a delivery note as specified in sub-rule (3) of Rule 5A.(10)Accounts maintained by a stockist together with all vouchers, bills, declarations, delivery chalans and delivery notes relating to stocks, deliveries, supplies, purchases, output and sales shall be preserved by him for a period of two years from the date of completion of the final assessment of the year to which they relate or from the date of disposal of the appeal or revision arising out of such assessment or from the date of completion of any other proceedings under the Act connected with such assessment or appeal or revision, whichever is later and shall be kept at the place of business.
