Section 3 in Karnataka Special Tax on Entry of Certain Goods Act, 2004
3. Levy and collection of tax.
(1)Subject to other provisions of this Act, there shall be levied and collected a tax on the entry of any notified goods into any local area for consumption, use or sale therein, on the value of the notified goods at the rate specified in respect of such goods under the Karnataka Sales Tax Act.(2)The tax shall be payable by an importer in accordance with the provisions of this Act or the rules made there under.
