Section 78(6) in The Kerala Agricultural Income Tax Act, 1991
(6)Notwithstanding that a petition has been preferred under subsection (1), the tax shall be paid in accordance with the order against which the revision has been preferred:Provided that the High Court may in its discretion give such direction as it thinks fit in regard to the payment of the tax before the disposal of the petition if the petitioner furnishes sufficient security to its satisfaction in such form and in such manner as may be prescribed.
