Section 5 in Karnataka Special Tax on Entry of Certain Goods Act, 2004
5. Power to exempt tax.
(1)The State Government may if it is necessary so to do in public interest, by notification, exempt the tax payable under this Act, by any specified class of importers or on any class of notified goods.(2)Any exemption, notified under sub-section (1) may be subject to such restrictions and conditions as may be specified in the notification.(3)The State Government may, by notification, cancel or vary any notification issued under sub-section (1).
