Section 71 in The Karnataka Value Added Tax Act, 2003
71. Penalties relating to registration.
(1)A dealer who, without reasonable cause, fails to apply for registration within the time prescribed in sub-sections (1) or (2) or (3) of Section 22 shall be liable to a penalty of five thousand rupees in addition to the interest chargeable on the tax payable at the rate provided under Section 37.(2)A dealer who fails to report to the prescribed authority a change in circumstances as required by Section 28 shall be liable to a penalty of five thousand rupees.(3)The power to levy the penalties shall be vested in the registering authority as prescribed.
