Section 3A in Karnataka Tax on Entry of Goods Act, 1979
3A. [ Collection of tax by registered dealer. [Section 3A and 3B Substituted by Act 38 of 1984 w.e.f. 1.4.1983]
(1)A person who is not a registered dealer shall not collect any amount by way of tax or purporting to be by way of tax under this Act, nor shall a registered dealer collect any amount by way of tax or purporting to be by way of tax at a rate or rates exceeding the rate or rates specified in a notification issued under[section 3 [x x x]].(2)No dealer shall collect any amount by way of tax or purporting to be way of tax in respect of the entry of any goods on which no tax is payable by him under the provisions of this Act.
