Section 37(4) in The Kerala Agricultural Income Tax Act, 1991
(4)Any person who fails to pay tax in accordance with this section or in pursuance of a demand notice issued under, section 45 shall pay simple interest at the rate of twelve percent per annum for every month of delay or part thereof, on the unpaid balance tax:Provided that the Commissioner may reduce or waive the interest payable by any person, if he is satisfied there was sufficient reason for the non-payment of tax in time.
