Section 45B(2) in The Kerala General Sales Tax Act, 1963
(2)Where a transporting agency or contract carriage or the owner of the vehicle or vessel is subsequently guilty of the offence under sub -section (1) for more than one occasion, the office referred to in that sub-section may, in addition to the penalty that may be imposed under the said sub-section, by an order in writing detail the vehicle or vessel for a period of 30 days from the date of inspection of the vehicle or vessel, whether the vehicle or vessel used for the Commission of the offence on subsequent occasion is the same or not.
