Section 12C in Karnataka Tax on Entry of Goods Act, 1979
12C. [ Provision for clarification and advance rulings. [Inserted by Act 7 of 2003 w.e.f. 1.4.2003]
- The 'Authority for Clarification and Advance Rulings', (hereinafter referred to in this section as Authority) constituted under [section 60 of the Karnataka Value Added Tax Act, 2003 (Karnataka Act 32 of 2004)] (hereinafter referred to as the 'said Act') shall be authorized to clarify the rate of tax applicable under this Act in respect of any goods liable to tax under the Act or the eligibility of any transaction to tax under the Act on an application by a dealer registered under the Act.(2)All the provisions of the said Act including [provisions relating to appeal and] [Inserted by Act 26 of 2004 w.e.f. 1.8.2004] the rules made thereunder relating to the manner of making an application for issue of clarification, payment of fee, disposal and implementation of the order passed by the Authority shall mutatis mutandis apply to this section](3)[ Notwithstanding any clarification or any ruling given by the 'Authority for Clarification and Advance Rulings' under sub-section (1) pertaining to any particular goods, the rate of tax payable in respect of such goods by the applicant shall be at such rate as may be clarified by the Commissioner under sub-section (7) of section 12, from the date of its publication in the official Gazette.] [Inserted by Act 53 of 2013 w.e.f. 1.8.2013]
