Section 86 in The Kerala Agricultural Income Tax Act, 1991
86. Compounding of offences.
- The Agricultural Income Tax Officer, or the Inspecting Assistant Commissioner or any other officer or authority authorised by the Government in this behalf may accept from any person who has committed or is reasonably suspected of having committed an offence against this Act by way of composition of such offence-(a)where the offence consist of evasion of any tax payable under this Act, in addition to the tax so payable, a sum of money equal to the tax so payable subject to a minimum of rupees One hundred and maximum of rupees one lakh; and(b)in other cases a sum of money not exceeding rupees five thousand:Provided that the Commissioner may by order authorise any officer to compound the offence under this section on payment of a reduced amount.
