Section 32 in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
32. Grants to local authorities for loss of revenue.
- Out of the proceeds of the tax and penalties and interest and fees recovered under this Act, there shall be paid annually to such local authorities as were levying immediately before the commencement of this Act a tax on professions, trades, callings and employments such amounts on the basis of the highest collections made by them in any year during the period of three years immediately preceding the commencement of this Act, as may be determined by the State Government in this behalf.
