Section 31A(8) in The Kerala Value Added Tax Act, 2003
(8)Notwithstanding anything contained in section 91, if an assessee who opts to settle his arrears under sub-section (1) has remitted or deposited any amount relating to the arrears after the service of demand notice, such amounts shall be given credit as tax including the tax paid under clause (a) of sub-section (1) of section 74, such amount shall be given credit as tax under this option and the assesse shall furnish the proof of payments made in this regard:Provided that any amount paid towards penalty or interest thereon shall not be credited towards tax.
