Section 24 in The Kerala Agricultural Income Tax Rules, 1991
24.
The trusts or institution which has not applied seventy five percent or more of the agricultural income for charitable or religious purposes in he previous year, in accordance with the provisions section 16, shall pay the tax due on the agricultural income which falls short of seventy five percent of the agricultural income unless such amount is deposited in the manner provided In clause (b) of sub-section (3) of section 16.
