Section 23 in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
23. Offences and penalties.
- Any person or employer who, without sufficient cause, fails to comply with any of the provisions of this Act, or the rules framed thereunder shall, on conviction, be punished with fine which may extend to five thousand rupees and when the offence is a continuing one, with fine which may extend to fifty rupees per day of such continuance.
