Section 4A(1) in Karnataka Tax on Luxuries Act, 1979
(1)Every proprietor [or a stockist] [Sub-section 1 to 6 Inserted by Act 21 of 1985 w.e.f. 1.8.1985] liable to pay tax under this Act shall get himself registered under this Act in such manner and within such period as may be prescribed and shall pay a registration fee of two hundred and fifty rupees.
