Section 6(6) in The Kerala Tax on Luxuries Acts, 1976
(6)(a)An assessing authority or an appellate or revising authority may on application or otherwise at any time within three years from the date of any order passed by it, rectify any error apparent on the face of records:Provided that no such rectification which has the effect of enhancing an assessment or any penalty shall be made unless such authority has given notice to the person affected thereby and has allowed him a reasonable opportunity of being heard.(b)Where such rectification has the effect of reducing an assessment or penalty; he assessing authority shall make refund to the person entitled thereto.(c)Where any such rectification has the effect of enhancing assessment or penalty the assessing authority shall give the proprietor or other person a revised notice of' assessment or penalty and thereupon the provisions of this Act and the rules made there under shall apply as if such notice had been given in the first instance,Explanation. - The liability to pay tax or other amount shall arise only from the date specified in the revised notice.
