Section 74B(6) in The Kerala Agricultural Income Tax Act, 1991
(6)Subject to the provisions of sub-section (7), the assessee shall, within thirty five days of the receipt of a copy of the order under subsection (4) allowing the application to be proceed with, pay the additional amount of tax or other amount payable on the total agriculture income disclosed in the application and shall furnish proof of such payment to the Settlement Commission.
