Section 10B(4) in The Kerala Tax on Luxuries Acts, 1976
(4)On receipt of an application under sub- section (3) the assessing authority shall verify the same and shall intimate the amount due to the assessee and thereupon the assessee shall remit the amount in lump sum or in three equal installments on or before 31st December 2010:Provided that notwithstanding anything contained in this section, where,(a)after the last date for filing option, the Government have notified a further date under sub - section (3), and(b)if an applicant had filed his option earlier and remitted at least one installment, but had failed to remit the balance amount due and his earlier option was revoked by the assessing authority.on furnishing of a fresh option, the amounts paid under the earlier option shall be treated as the amount paid under the subsequent option.
