Section 18(1) in Karnataka Tax on Entry of Goods Act, 1979
(1)Any Officer empowered by the State Government [or the Commissioner] in this behalf, may for the purpose of this Act, require any dealer carrying on business in any [goods] [Substituted by Act 15 of 1992 w.e.f. 1.5.1992] to produce before him the accounts and other documents, and to furnish any information relating to the stocks of the [goods] [Substituted by Act 15 of 1992 w.e.f. 1.5.1992] of or purchases, sales and deliveries of the [goods] [Substituted by Act 15 of 1992 w.e.f. 1.5.1992] by the dealer and also any other information relating to his business.
