Section 6A(2) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
(2)Every such statement shall be accompanied by a treasury challan in proof of payment of the full amount of tax due according to the statement, and a statement without such proof of payment shall not be deemed to have been duly filed and the amount so payable shall for the purposes of section 11 and section 13 be deemed to be tax due under this Act from such employer.[Provided that the specified class of employers as may be notified by the Commissioner shall pay the tax payable on the basis of the statement under sub-section (1), by electronic remittance through internet in the manner specified in the said notification.] [Inserted by Act 5 of 2010 w.e.f.1.4.2010]
