Section 30(3) in Karnataka Tax on Lotteries Act, 2004
(3)Where the authorized officer compounds an offence under this Section, the order referred to in sub-section (1),(a)shall be in writing and specify the offence committed, the sum of money to be paid and the due date for the payment;(b)shall be served on the promoter or person who committed the offence;(c)shall be final and not subject to any appeal; and(d)may be enforced in the same manner as a decree of a court for the payment of the amount stated in the order.
