Section 58(3) in Karnataka Court-Fees and Suits Valuation Act, 1958
(3)If, on application being made under sub-section (1), the Deputy Commissioner is not satisfied that the application was made within six months of the discovery of the mistake or of further effects not included in the original valuation or that the payment of a low fee in the first instance was not due to a bona fide mistake, he shall [cause the deficit fee to be recovered] [Substituted by Act 10 of 2003 w.e.f. 1.4.2003.] together with a penalty not exceeding five times such fee.
