Section 4AA in Karnataka Tax on Luxuries Act, 1979
4AA. [ Declaration of charges for marriage hall. [Inserted by Act 5 of 2001 w.e.f. 1.4.2001]
(1)Every proprietor of a marriage hall liable to pay tax under this Act, shall declare the normal rate fixed for luxury provided by him in such manner and within such period as may be prescribed.(2)Where luxury provided in a marriage hall to any person is not charged at all, or is charged at a concessional rate, then the tax on such luxury, shall be levied and collected as if full charges for such luxury were paid to the proprietor of the marriage hall.][Chapter III [Section 4B and Chapter III and IV Heading Inserted by Act 7 of 1997 w.e.f. 1.4.1997] Levy of Tax on Luxuries
