Section 8E(1) in The Karnataka Entertainments Tax Act, 1958
(1)Any officer [empowered by the State Government or the Commissioner] [Substituted by Act 5 of 2006 w.e.f. 1.4.2006] in this behalf or any other person objecting to an order passed by the [Joint Commissioner] [Substituted by Act 5 of 2000 w.e.f. 1.4.2000] under section 8B or section 8C may appeal to the Appellate Tribunal constituted under the Karnataka Appellate Tribunal Act, 1976 (Karnataka Act 10 of 1976), within a period of sixty days from the date on which the order was communicated to him.
