Section 4 in The Karnataka Guarantee of Services to Citizens Rules 2012
4. The manner of receiving application and issuing acknowledgement to Applicants.
(1)The citizen shall apply to the designated Officer for one or more services appended in the Schedule as per prescribed application format along with the documents prescribed in the check-list in the counters for receiving the applications/registered post acknowledgement due/ post/e-mail(2)The designated officer or authorized person shall upon receipt of the written application or in such Form wherever prescribed, give due acknowledgement to applicant in Form-B. Computerised acknowledgement number shall be given for each application.(3)In case necessary documents have not been enclosed with the application, then the same shall be clearly mentioned in the acknowledgement and date of delivery shall not be mentioned in such acknowledgements.(4)Where all the necessary documents have been enclosed with the application and the application is complete in all respects, then the date of delivery shall be mentioned.
