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State of Kerala - Section

Section 4A in The Kerala Tax on Luxuries Rules, 1976

4A. Payment of penalty.

(a)The assessing authority shall impose a penalty as provided under sub-section (3) of section 6 and serve upon the assessee a demand notice in Form IIA.
(b)The penalty shall be remitted into the Government treasury or paid by means of crossed cheques or demand draft in favour of the assessing authority concerned.