Section 37C(8) in The Kerala Agricultural Income Tax Act, 1991
(8)Notwithstanding anything contained in section 91A, if an assessee who opts to settle his arrears under sub-section (1) has remitted or deposited any amount relating to the arrears after the service of demand notice, such amounts shall be given credit as tax under this option and the assesse shall furnish the proof of payments made in this regard:Provided that any amount paid towards penalty or interest thereon shall not be credited towards tax.
