Section 112A(5) in Karnataka Municipal Corporations Act, 1976
(5)When making an assessment of property tax under sub-section (3) or (4), the Commissioner or the authorised officer may also direct the owner or occupier to pay in addition to the property tax assessed a penalty,-(a)[ at the rate of two percent per month of the amount of property tax assessed and due in case of failure to pay the amount of property tax and to submit a return] [Inserted by Act 32 of 2003 w.e.f. 16.6.2003.](b)not exceeding two times the amount of difference between the property tax assessed and the property tax paid along with his return in the case of knowingly submitting an incomplete or incorrect return.(c)[ One hundred rupees in case of failure to submit a return after payment of property tax in full.] [Inserted by Act 32 of 2003 w.e.f. 16.6.2003.]
