Section 10(3) in The Karnataka Entertainments Tax Act, 1958
(3)If any person prevents or obstructs the entry of the inspecting officer, he shall, in addition to any other punishment to which he is liable under any law for the time being in force, on conviction, be punishable with fine [which shall not be less than five hundred rupees but which may extend to two thousand rupees] [Substituted by Act 3 of 1985 w.e.f. 10.1.1985][10-A. XXX] [Omitted by Act 15 of 2011 w.e.f. 1.4.2011]
