Section 20B(1) in Karnataka Tax on Entry of Goods Act, 1979
(1)A dealer who fails to furnish a return or who fails to pay the tax due on any return furnished as required under the Act shall be liable to pay together with any tax or interest due,(a)a penalty of fifty rupees for each day of default and where such default is for more than five days, such penalty.-(i)shall not exceed two hundred and fifty rupees if the tax due is less than the said amount;(ii)shall be calculated at fifty rupees per day not exceeding the amount of tax due, if the tax due is more than two hundred and fifty rupees; and(b)a further penalty equal to.-(i)five percent of the amount of tax due or fifty rupees whichever is higher, if the default is not for more than ten days, and(ii)ten percent of the tax due, if the default is for more than ten days.
