Section 18(2A) in Karnataka Agricultural Income-Tax Act, 1957
(2A)[ (a) Before any person submits any return under sub-section (1) or sub-section (2), he shall, in the prescribed manner, pay in advance the full amount of tax payable by him on the basis of such return and shall furnish along with the return satisfactory proof of the payment of such tax. After the assessment is made under section 19 the amount of tax so paid shall be deemed to have been paid towards the tax so assessed and excess amount, if any, paid shall be refunded to such person.(b)If after the assessment under section 19 it is found that the tax paid under clause (a) was less than the tax payable by more than twenty-five per cent, the [Assistant Commissioner of Agricultural Income-tax] may direct such person to pay in addition to the tax, by way of penalty, a sum [equal to twenty four per cent per annum of the amount of tax so paid short calculated from the date of expiry of the year to which such tax relates:] [Substituted by Act 5 of 2000 w.e.f.1.4.2000][Provided that in the case of a person whose total agricultural income as determined by the [Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 10 of 1987 w.e.f.1.4.1987] is less than twenty thousand rupees, the penalty imposed shall not exceed one hundred rupees.] [Inserted by Act 29 of 1976 w.e.f.1.4.1975]][Provided further that no penalty under this sub-section shall be imposed unless the assessee affected has had a reasonable opportunity of showing cause against such imposition.] [Inserted by Act 38 of 1986 w.e.f.17.10.1986]
