Section 3 in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
3. Levy and charge of tax.
(1)There shall be levied and collected a tax on professions, trades, callings and employment for the benefit of the State.(2)Every person who exercises any profession or calling or is engaged in any trade or holds any appointment, public or private, or is employed in any manner in the State, specified in the second column of the Schedule, shall be liable to pay to the State Government the tax at the rate mentioned in the corresponding entry in the third column of the said Schedule :[Provided that, no tax shall be payable by the individuals who are senior citizens having attained the age of sixty years:] [Substituted by Act, 06 of 2018 w.e.f. 01.04.2018][Provided further that the levy and collection of tax from any person under this section shall be subject to the restriction specified in clause (2) of Article 276 of the Constitution.] [Inserted by Act 8 of 1981 w.e.f. 4.4.1981][Provided further that, no tax shall be payable by a person in respect of any year if the period during which he exercises such profession or calling or is engaged in the trade or holds the appointment or is employed does not exceed one hundred and twenty days in that year.] [Inserted by Act 26 of 1982 w.e.f. 27.7.1982]
