Section 25 in Kerala General Sales Tax Rules, 1963
25. Calculation of turnover when goods are sold for consideration other than cash.
- Every dealer who has brought or sold goods for valuable consideration other than money shall separately specify in the return of turnover which he is required to submit under these rules, the quantity of goods so bought or sold and the description in sufficient detail of the valuable consideration for which the goods were bought or sold. The assessing authority shall fix the value of such consideration in money for the purposes of determining the turnover and assessment of the tax payable under the Act and the value fixed by such authority shall, subject to the appeal and revision provided for in the Act and these rules, be final.
