Section 12(1)(b) in Karnataka Motor Vehicles Taxation Act, 1957

[Cites 0, Cited by 27] [Section 12(1)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1)(b) in Karnataka Motor Vehicles Taxation Act, 1957

(b)delivers a declaration or additional declaration wherein the particulars required by or under this Act to be therein set forth are not fully and truly stated; shall, on conviction, be punishable with fine which shall not be less than a sum equal to the quarterly tax payable in respect of such vehicle and which may extend to a sum equal to the annual tax payable in respect of such vehicle; and in the event of such person having been previously convicted of an offence under this section with fine which shall not be less than a sum equal to the tax payable in respect of such vehicle for two quarters and which may extend to a sum equal to twice the annual tax payable in respect of such vehicle; and the amount of any tax due shall be recoverable as if it were a fine.

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State of Karnataka - Subsection

Section 12(1)(b) in Karnataka Motor Vehicles Taxation Act, 1957