Section 10B(1) in The Kerala Tax on Luxuries Acts, 1976
(1)Notwithstanding anything contained in this Act, or in any judgement, decree or order of any court, tribunal or appellate authority, an assessee who is in arrears of tax or any other amount due under the Act relating to the period ending on 31st March, 2005, may opt for settling the arrears by availing reduction at the following rates:(a)in the case o f d e ma n d s r elating to t he period s up to and including 31st March, 1991, a reduction of twenty- five per cent for the principal tax amount, and complete reduction of the interest on the tax amount and for the amount of penalty and interest thereon;.(b)in the case of demands relating to the period from 1st April, 1991 to 31st March, 1996, a complete reduction of the interest on the tax amount, and for the amount of penalty and interest thereon;(c)in the case of demands relating to the period from 1stApril, 1996 to 31st March, 2000, a reduction of ninety-five per cent of the interest on the tax amount, and for the amount of penalty and interest thereon;(d)in the case of demands relating to the period from 1st April, 2000 to 31st March, 2005,a reduction of ninety per cent of the interest on the tax amount, and for the amount of penalty and interest thereon.
