Section 5(2) in Karnataka Tax on Luxuries Act, 1979
(2)Before any [proprietor or stockist] [Section 5 and 5A Substituted by Act 6 of 1995 w.e.f. 1.4.1995] submits any return under sub-section (1), he shall in the prescribed manner, pay in advance the full amount of tax payable by him on the basis of such return as reduced by any tax already paid under section 5-A and shall furnish along with the return satisfactory proof of the payment of such tax, and a return without such proof of payment shall not be deemed to have been filed. After the final assessment is made, the amount of tax so paid shall be deemed to have been paid towards the tax finally assessed.
