Section 8(1) in Karnataka Tax on Luxuries Act, 1979
(1)(a)The amount of tax,-(i)due where returns have been furnished without full payment therefore ;(ii)assessed for any period [x x x] [Omited by Act 10 of 1986 w.e.f. 31.3.1986] less any sum already paid by the [proprietor or stockist] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] in respect of such period ;(b)the amount of penalty, if any, levied [under this Act] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986],shall be paid by the [proprietor or stockist] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] [in such manner as may be prescribed and] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986] by such date as may be specified in the notice issued by the [Luxury Tax Officer] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986] for this purpose being a date not later than thirty days from the date of service of notice :[Proviso x x x] [Omited by Act 7 of 1997 w.e.f. 143.1977]
