Section 16(2) in The Kerala Agricultural Income Tax Act, 1991
(2)Where any agricultural income in respect of which an option is exercised under the Explanation to sub-section (1) is not applied to charitable or religious purposes in the State during the period referred to in clause (a) or, as the case may be in clause (b) of the said Explanation, then such income shall be deemed to be the income of the person in receipt thereof: -(a)in the case referred to in clause (i) of the said Explanation, of the previous year immediately following the previous year in which the income was received, or(b)in the case referred to in clause (ii) of the said Explanation, of the previous year immediately following the previous year in which the income was derived.
