Section 4A(4) in Karnataka Tax on Luxuries Act, 1979
(4)The [Luxury Tax Officer] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986] may for good and sufficient reasons, demand from a proprietor [or a stockist] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997] liable to pay tax under this Act, security for due payment of tax and on such demand the proprietor [or a stockist] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997] shall furnish security within eight days from the date of receipt of the order demanding security.
