Section 8C(1) in Karnataka Tax on Luxuries Act, 1979
(1)When the ownership of the business of a [proprietor or stockist] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] liable to pay tax or penalty or any other amount under this Act is transferred and the transferor and the transferee shall jointly and severally be liable to pay tax or penalty or any other amount under this Act in respect of such business which remains unpaid at the time of transfer and for the purpose of recovery from the transferee, such transferee shall be deemed to be the [proprietor or stockist] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] liable to pay the tax or penalty or other amount under this Act.
