Section 6A(4) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
(4)[ Where an employer has failed to furnish a statement in the prescribed form or failed to pay the tax due on any statement furnished as required under the Act, the assessing authority shall, after giving him a reasonable opportunity of being heard, impose a penalty of two hundred and fifty rupees.";] [Inserted by Act 7 of 2009 w.e.f. 1.4.2009]
