Section 6A in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
6A. Payment of tax in advance.
(1)Every employer registered under this Act, shall furnish to the assessing authority within twenty days of the expiry of a month, a statement in the prescribed form, showing therein the salary and wages paid by him and the amount of tax deducted by him in respect thereof during the month immediately preceding that month.[[xxx] [Omitted by Act 18 of 2012 w.e.f. 1.4.2012]][Provided further that the specified class of employers as may be notified by the Commissioner shall submit the statement in the prescribed form, electronically through internet in the manner specified in the said notification.] [Inserted by Act 5 of 2010 w.e.f.1.4.2010](2)Every such statement shall be accompanied by a treasury challan in proof of payment of the full amount of tax due according to the statement, and a statement without such proof of payment shall not be deemed to have been duly filed and the amount so payable shall for the purposes of section 11 and section 13 be deemed to be tax due under this Act from such employer.[Provided that the specified class of employers as may be notified by the Commissioner shall pay the tax payable on the basis of the statement under sub-section (1), by electronic remittance through internet in the manner specified in the said notification.] [Inserted by Act 5 of 2010 w.e.f.1.4.2010](3)If no such statement is submitted by any employer under sub-section (1) before the date specified therein or if the statement submitted by him appears to the assessing authority to be incorrect or incomplete, the assessing authority may assess the employer provisionally for that month [or for that quarter, as the case may be] [Inserted by Act 5 of 1996 w.e.f. 1.4.1996] to the best of his judgement, recording the reasons for such assessment and proceed to demand and collect the tax on the basis of such assessment:Provided that before taking action under sub-section [(3)] [Substituted by Act 5 of 1996 w.e.f. 1.4.1996] the employer shall be given an opportunity of being heard.](4)[ Where an employer has failed to furnish a statement in the prescribed form or failed to pay the tax due on any statement furnished as required under the Act, the assessing authority shall, after giving him a reasonable opportunity of being heard, impose a penalty of two hundred and fifty rupees.";] [Inserted by Act 7 of 2009 w.e.f. 1.4.2009]
