Section 5A in Karnataka Tax on Entry of Goods Act, 1979
5A. [ Security deposit. [Inserted by Act 13 of 1982 w.e.f. 1.4.1982]
(1)The assessing authority may, for good and sufficient reasons, demand from any dealer liable to pay tax under this Act, security for the proper payment of tax payable by him and on such demand such dealer shall furnish the same within seven days from the date of receipt of an order demanding security from the aforesaid authority.(2)The amount of security payable under sub-section (1) for any year shall not exceed an amount equivalent to one-half of the tax anticipated to be payable by the dealer for that year :Provided that the assessing authority shall have power to demand at any time additional security if such authority has reason to believe that the security fixed was too low.(3)The security paid under sub-section (2), in any year shall be maintained in full until it is dispensed with by the assessing authority on being satisfied that the reason for its demand no longer exists or until the registration certificate is cancelled, whichever is earlier.]
