Section 14(3) in Karnataka Tax on Entry of Goods Act, 1979
(3)[ The appeal or the memorandum of cross objections shall be in the prescribed form, shall be verified in the prescribed manner, and in the case of an appeal preferred by any person other than an officer empowered by the State Government under sub-section (1) shall be accompanied by [proof of payment of [thirty per cent of the tax and other amount] [Sub-sections (3) to (11) substituted by Act 18 of 1994 w.e.f. 1.4.1994] disputed and also] a fee equal to two per cent of the amount of assessment objected to, provided that the sum payable in no case be less than two hundred rupees or more than one thousand rupees.[Provided that a single appeal may be preferred against orders of assessment or reassessment or any other orders or proceedings, in respect of more than one tax periods of any year] [Inserted by Act 14 of 2014 w.e.f.1.04.2014]
