Section 62 in The Kerala Agricultural Income Tax Act, 1991
62. Payment of tax, penalty etc.
(1)Any amount specified as payable under this Act other than interest accrued, shall be paid as specified in the notice of demand under section 45, which shall not be less than thirty days from the date of the order for such payment.(2)If the amount is not paid within the time specified, the assessee shall be deemed to be in default: Provided that an assessee shall not be deemed to be in default if he has complied with any order or direction of the appellate or revisional authority regarding the payment of tax when an appeal or revision is pending before such authority.(3)Where, during the pendency of any proceedings under this Act, any assessee creates a charge on or parts with the possession by way of sale, mortgage, exchange or any other mode Of transfer whatsoever, of any of his assets, in favour of any other person, with the intention of evading payment of tax or other sum such charge or transfer shall be void as against any claim in respect, of any tax or any other sum payable by the assessee as a result of the completion of the said proceeding.Provided that a transferee in good faith and for valuable consideration is entitled to compensation for the loss or damage or both from the transferor:Provided further that the burden of proving that the transfer was in good faith IS on the transferee.
