Section 70 in The Karnataka Value Added Tax Act, 2003
70. Burden of proof.
(1)For the purposes of payment or assessment of tax or any claim to input tax under this Act, the burden of proving that any transaction of a dealer is not liable to tax, or any claim to deduction of input tax is correct, shall lie on such dealer.(2)Where a dealer knowingly issues or produces a false tax invoice, credit or debit note, declaration, certificate or other document with a view to support or make any claim that a transaction of sale or purchase effected by him or any other dealer, is not liable to be taxed, or liable to tax at a lower rate, or that a deduction of input tax is available, the prescribed authority shall, on detecting such issue or production, direct the dealer issuing or producing such document to pay as penalty:(a)in the case of first such detection, three times the tax due in respect of such transaction or claim; and(b)in the case of second or subsequent detection, five times the tax due in respect of such transaction or claim.(3)Before issuing any direction for the payment of the penalty under this Section, the prescribed authority shall give to the dealer the opportunity of showing cause in writing against the imposition of such penalty.Chapter-VIII Penalties, Offences and Power to make Rules
