Section 61 in Karnataka Agricultural Income-Tax Act, 1957
61. Power to grant extension of time for returns, etc,.
- The [Assistant Commissioner of Agricultural Income-tax] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992.] may in his discretion, in the case of any person or class of persons extend the date before which the return under sub-section (1) of section 18 has to be furnished or, on application by an assessee, allow him such extension or extensions of time as the officer thinks fit to furnish the return or comply with the terms of a notice under this Act:[Provided that no such extension shall be granted unless the assessee undertakes to pay, in addition to the tax payable, interest at the rate [of twenty-four percent] [Substituted by Act 23 of 1985 w.e.f. 1.4.1985.] on the tax due as per the return from the due date specified in sub-section (1) of section 18 upto the date of actual payment of such tax.]
