Section 4 in The Karnataka Value Added Tax Act, 2003
4. Liability to tax and rates thereof.
(1)Every dealer who is or is required to be registered as specified in Sections 22 and 24, shall be liable to pay tax, on his taxable turnover,(a)in respect of goods mentioned in,-(i)Second Schedule, at the rate of one per cent,(ii)Third Schedule, at the rate of four per cent, and(iii)Fourth Schedule, at the rate of twenty per cent.(b)in respect of other goods, at the rate of twenty five per cent.(2)Where goods sold or purchased are contained in containers or are packed in any packing material liable to tax under this Act, the rate of tax applicable to taxable turnover of such containers or packing materials shall, whether the price of the containers or packing materials is charged for separately or not, be the same as the rate of tax applicable to such goods so contained or packed, and where such goods sold or purchased are exempt from tax under this Act, the containers or packing materials shall also be exempt.(3)The State Government may, by notification, reduce the tax payable under sub-section (1) in respect of any goods.
