Section 21 in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
21. Production and inspection of accounts and documents and search of premises.
- Any authority [or any officer authorised by the Commissioner either generally or specifically] [Inserted by Act 7 of 2009 w.e.f. 1.4.2009] under this Act may inspect and search any premises, where any profession, trade, calling or employment liable to taxation under this Act is carried on or is suspected to be carried on and may require production and examination of books, registers, accounts or documents relating thereto and may seize such books, registers, accounts or documents as may be necessary:Provided that, if the said authority removes from the said premises any book, register, account or document, it shall give to the person in charge of the place, a receipt describing the book, register, account or document so removed by it and retain the same only for so long as may be necessary for the purposes of examination thereof or for a prosecution.
