Section 5B in Karnataka Tax on Entry of Goods Act, 1979
5B. [ Interest in case of failure to furnish returns or to pay tax declared on returns or other amounts payable. [substituted by Act 14 of 2014 w.e.f. 01.04.2014.]
(1)Every dealer shall be liable to pay simple interest on any amount of tax which should have been declared on a return, but which has been omitted from it, unless that omission is corrected within three months of the omission subject to subsection (2) of Section 20-B, and such interest is payable from the date the tax should have been declared, and the dealer shall declare his liability to pay that interest in such form and manner as may be prescribed.(2)If a dealer required to furnish a return under this Act.-(a)fails to pay any amount of tax or additional tax declared on the return, or(b)furnishes a revised return more than three months after tax became payable, declaring additional tax, but fails to pay any interest declared to be payable under sub-section (1), or(c)fails to declare any tax or interest which should have been declared, or(d)fails to make a return,such dealer shall be liable to pay interest in respect of the tax and additional tax payable declared by him or the tax payable and interest payable under sub-section (1) for the period for which he has failed to furnish a return.(3)Where any other amount is payable under this Act is not paid within the period specified in Section 8, interest shall be payable on such amount from such period.(4)The interest shall also be payable under this Section during any period during which recovery of any tax or other amount payable under the Act is stayed by an order of any authority or Court in any appeal or other proceedings disputing such tax or amount.]
