Section 6 in The Kerala Agricultural Income Tax Act, 1991
6. Amounts not deductible.
- Notwithstanding anything contained in Section 5, the following amounts shall not be deducted in computing the agricultural income-(a)any sum paid on account of any rate or tax levied on the agricultural income;(b)any sum by way of interest, salary, bonus, commission or remuneration paid by the firm to any of its partners;(c)in the case of any private limited company, any expenditure incurred which results directly or indirectly in the provisions of any remuneration, or benefit or amenity or perquisite to an employee, if in the opinion of the Agricultural Income Tax Officer any expenditure or allowance is excessive or unreasonable, having regard to the legitimate needs of the company for deriving agricultural Income and the benefit derived by or accruing to it therefrom;(d)Where the assessee incurs any expenditure in respect of which payment has been or is to be made to any person and the Agricultural Income Tax Officer is of opinion that such expenditure is excessive or unreasonable having regard to the fair market value of the services or facilities for which the payment is made, so much of the expenditure as is considered by him to be excessive or unreasonable.
