Section 20 in Karnataka Tax on Entry of Goods Act, 1979
20. Submission of certain records, by owners, etc., of vehicles and boats.
- The owner or other person in charge of a [goods] [Substituted by Act 15 of 1992 w.e.f. 1.5.1992] vehicle or boat shall in respect of the goods transported by him in such vehicle or boat submit to the assessing authority having jurisdiction over the local area in which the [goods] [Substituted by Act 15 of 1992 w.e.f. 1.5.1992] are delivered, such particulars thereof and within such time and manner as may be prescribed.
