Section 30(3) in Karnataka Tax on Entry of Goods Act, 1979
(3)In making a rule under sub-section (1) or sub-section (2), the Government may provide that a person guilty of a breach thereof shall, on conviction be punishable with fine which may extend to [five thousand] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] rupees and, where the breach is a continuing one, with further fine which may extend to one hundred rupees for every day after the first day during which the breach continues.
