Section 111(3) in Karnataka Goods and Services Tax Act, 2017
(3)Any order made by the Appellate Tribunal may be enforced by it in the same manner as if it were a decree made by a court in a suit pending therein, and it shall be lawful for the Appellate Tribunal to send for execution of its orders to the court within the local limits of whose jurisdiction,-(a)in the case of an order against a company, the registered office of the company is situated; or(b)in the case of an order against any other person, the person concerned voluntarily resides or carries on business or personally works for gain.
