Section 90A in The Kerala Agricultural Income Tax Rules, 1991
90A. Filing of application for settlement of cases.
(1)An application for settlement of case under sub-section (1) of section 74B shall be maid in quintuplicate in Form No. 30A and shall be verified in the manner specified therein.(2)The application referred to in sub-rule (1), the verification appended thereto the annexure to the said application and the statement and documents accompanying the annexure shall be signed by the person specified in sub-section (3) of section 35 of the Act.(3)Every application under sub-rule (1) shall be accompanied by a fee of five hundred rupees only.
