Section 2(8) in Karnataka Tax on Luxuries Act, 1979
(8)[ "value of stock of luxuries" means,- [Section 8 to 11 Substituted by Act, 7 of 1997 w.e.f. 1.4.1997](i)in respect of a stockist being a manufacturer of any of the luxuries, the value of such luxuries calculated at the ex-factory price ;(ii)in respect of any other stockist, the value of such luxuries calculated at the price thereto as per the bill, invoice or consignment note or other document of like nature, of any person within the State or outside the State, from whom such luxuries are received ;(iii)in respect of any stockist mentioned in sub-clauses (i) and (ii), the value of stock of luxuries shall include,-(a)excise duty, countervailing duty paid or payable on such luxuries by a manufacturer or importer thereof, as the case may be, and(b)transport charges, insurance charges, packing charges, forwarding and handling charges, if any, for carrying such luxuries to any premises, godown, warehouse or any other place of the stockist in the State;
