Section 2(8a) in Karnataka Tax on Entry of Goods Act, 1979
(8a)[ 'Value of the goods' shall mean the purchase value of such goods, that is to say, the purchase price at which a dealer has purchased the goods inclusive of charges borne by him as cost of transportation, packing, forwarding and handling charges, commission, insurance, taxes, duties and the like , or if such goods have not been purchased by him, the prevailing market price of such goods in the local area. [Substituted by Act 15 of 1992 w.e.f. 1-5-1992]
