Section 5(2) in The Karnataka Ceiling On Government Guarantees Act, 1999
(2)Depending on the default risk of the project the Government may, by notification, specify commission at an enchanced rate.Explanation. - For the purpose of this section 'default risk' means the probability of default by the borrower on whose behalf the Government Guarantee is given, depending on the amount borrowed, the type of industry and the economic situations.
