Section 4(1) in The Karnataka Value Added Tax Act, 2003
(1)Every dealer who is or is required to be registered as specified in Sections 22 and 24, shall be liable to pay tax, on his taxable turnover,(a)in respect of goods mentioned in,-(i)Second Schedule, at the rate of one per cent,(ii)Third Schedule, at the rate of four per cent, and(iii)Fourth Schedule, at the rate of twenty per cent.(b)in respect of other goods, at the rate of twenty five per cent.
