Section 8(2) in Karnataka Tax on Entry of Goods Act, 1979
(2)If default is made in making payment in accordance with sub-section (1),-(i)the whole of the amount outstanding on the date of default shall become immediately due and shall be a charge on the property of the person or persons liable to pay tax under this Act;(ii)[ the person or persons liable to pay the tax or any other amount due under this Act shall pay [interest] [Substituted by Act 5 of 2000 w.e.f. 1.4.2000] equal to [one and a quarter percent] [Substituted by Act 11 of 2005 w.e.f. 1.4.2005] of the amount of tax or any other amount due remaining unpaid for each month after the expiry of the time specified under sub-section (1).][Explanation I] [Renumbered by Act 11 of 2005 w.e.f. 1.4.2005]. - For the purposes of clause (ii) the [interest] [Substituted by Act 5 of 2001 w.e.f. 1.4.2001] payable for a part of a month shall be proportionately determined.[Explanation II. - For the purpose of this sub-section, non-payment during any period during which recovery of any amount due under the Act is stayed by an order of any authority or Court in any appeal or other proceedings disputing such amount, shall be deemed to be a 'default, unless such appeal or other proceeding is allowed by such Authority] [Inserted by Act 11 of 2005 w.e.f. 1.10.1980]
