4A. [ [Registration of proprietors and stockists] [Sub-section 1 to 6 Inserted by Act 21 of 1985 w.e.f. 1.8.1985].
(1)Every proprietor [or a stockist] [Sub-section 1 to 6 Inserted by Act 21 of 1985 w.e.f. 1.8.1985] liable to pay tax under this Act shall get himself registered under this Act in such manner and within such period as may be prescribed and shall pay a registration fee of two hundred and fifty rupees.(2)The registration granted shall be valid for one year and shall be renewed from year to year on payment of the fee specified in sub-section (1).(3)Where, however, the proprietor [or a stockist] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997] is already registered under the Karnataka Sales Tax Act, 1957, then, he shall not be liable to pay the registration or renewal fee prescribed under this section.(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.(5)The amount of security payable under sub-section (4) shall not exceed an amount equivalent to one fourth of tax anticipated for the year form the proprietor [or a stockists] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997]. The [Luxury Tax Officer] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986] may demand an additional security, if he has reason to believe that the security furnished already is inadequate.(6)The security furnished shall be maintained in full unless the [Luxury Tax Officer] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986] is satisfied that there are no reasons for its continuance or until the registration certificate is cancelled.](7)[ Where a proprietor or a stockist has more than one place of business, the registration certificate shall cover all such places of business. The Luxury Tax Officer shall issue copies of the registration certificates to the proprietor or the stockist for exhibition at each of his places of business.(8)A proprietor or a stockist registered under sub-section (1) shall be entitled to have his registration cancelled if he is able to prove to the satisfaction of the Luxury Tax Officer that he has discontinued, transferred or otherwise disposed off his business.(9)The Luxury Tax Officer shall have power, for good and sufficient reasons, to cancel, modify or amend any registration certificate issued by it.(10)A certificate of registration shall be personal to the proprietor or the stockist to whom it is granted and shall not be transferable.] [Sub-section 7 to 10 Inserted by Act 7 of 1997 w.e.f. 1.4.1997]
