Section 28(1) in The Karnataka Value Added Tax Act, 2003
(1)Where.-(a)a registered dealer sells or otherwise disposes of his business or any part thereof, or(b)there is any other change in the ownership of the business including any change in the status, or(c)a registered dealer discontinues his business or changes his place of business or opens a new place of business, or(d)a registered dealer changes the name or nature of the business,such registered dealer or, in case of his death his legal representative, shall within the prescribed time, inform the prescribed authority accordingly.
