5A. [ Charge of luxury tax. [Inserted by the Kerala Finance Act, 1999 (Act 23 of 1999) (w.e.f. 01/04/1999).]
- [(1) Notwithstanding anything contained in this Act, there shall be charged a luxury tax based on the plinth area at the rate specified in Schedule II, annually on all residential buildings having a plinth area of 278.7 square metres completed on or after the 1st day of April, 1999.](2)The luxury tax assessed under this Act shall be paid in advance on or before the 31st day of March, every year.]
