Section 11(1) in Karnataka Tax on Entry of Goods Act, 1979
(1)When the ownership of the business of a [x x x] [Omitted by Act 13 of 1982 w.e.f. 1.4.1982] dealer liable to pay any tax or penalty, or any other amount under the provisions of this Act, is transferred, the transferor and the transferee shall jointly and severally be liable to pay any tax or penalty or any other amount payable but remaining unpaid at the time of transfer, and for the purpose of recovery from the transferee, such transferee shall be deemed to be the [x x x] [Omitted by Act 13 of 1982 w.e.f. 1.4.1982] dealer liable to pay the tax or penalty or other amount under this Act.
