Section 57 in The Kerala Agricultural Income Tax Rules, 1991
57.
The advance tax under section 37 shall be paid along with a statement in Form No.3. Advance tax shall be remitted to the Government Treasury or to the Agricultural Income Tax Officer concerned or by cheque or demand draft. When payment is made by cheque or demand draft it shall be drawn on a bank or branches of a bank situated at the head quarters of the Agricultural Income Tax Officer and shall be acceptable by him or the Treasury concerned.
