Section 17(1) in Karnataka Tax on Luxuries Act, 1979
(1)The [Luxury Tax Officer or any officer authorized by the State Government in this behalf] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986] may, subject to such conditions as may be prescribed require any proprietor [or stockist] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997] to produce before him the working records of accounts, registers or other documents or to furnish any information relating to the business of the hotel [or business of the stockist] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997] as may be necessary for the purposes of this Act.
