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[Cites 0, Cited by 0] [Section 18B] [Entire Act]

State of Karnataka - Subsection

Section 18B(5) in Karnataka Tax on Entry of Goods Act, 1979

(5)If the owner of the vehicle fails to obtain the transit pass as provided under sub-section (1), or fails to deliver the same as provided under sub-section (2), he shall be liable to pay by way of penalty a sum not exceeding double the amount of tax leviable on the goods transported.