Section 18A(2) in Karnataka Tax on Entry of Goods Act, 1979
(2)The owner or person in charge of a goods vehicle carrying any of the [goods] [Substituted by Act 15 of 1992 w.e.f. 1.5.1992] shall carry with him the documents prescribed for the purpose of sub-section (2) of section 28A of the Sales Tax Act [or subsection (2) of section 53 of the Value Added Tax Act] [Inserted by Act 11 of 2005 w.e.f 1.4.2005] and produce and give a copy of the same in the manner and to the officer prescribed in the said section.
