• The 2021 Ordinance amends the Kerala Provisional Collection of Revenues Act, 1985.  The Act provides for the immediate effect (for a limited period) of provisions in Bills for giving effect to budget proposals.  The 2021 Ordinance extends the period for collecting revenue after the passage of the Finance Bill. 
   
• The Act provides for certain provisions in any Bill to have effect: (i) from the date of commencement of the concerned financial year, or (ii) immediately from the date of introduction of the Bill.  These are provisions related to the imposition/increase of any tax, duty, cess, fee or other revenue that is effected through the passage of the Finance Bill.
   
• Effect of declaration under the Act: Under the Act, such declared provisions in any Bill will expire: (i) when the provision comes into operation as an enactment (with or without amendment), (ii) when the state government notifies the expiry, or (iii) after a maximum of 120 days from the date of the Bill coming into force.  The 2021 Ordinance enhances the limit to 180 days.  

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