Section 11 in The Maharashtra Agricultural Income-Tax Rules, 1962
11. Mode of payment of Tax under section 22(4).
- Every assessee required to pay the tax in accordance with the provisions of sub-section (4) of section 22 shall pay into the Government treasury the tax due and payable according to his return, and shall submit to the Agricultural Income-tax Officer one copy of the receipted challan in Form 5 along with the return.
