Section 14 in The Karnataka Treasure Trove Act, 1962
14. Division when value of treasure exceeds one lakh.—
If in the cases referred to in section 10 or sub-section (3) of section 13, the amount or value of the treasure found exceeds one lakh of rupees, the Deputy Commissioner shall deliver so much of the treasure as is of the amount or value of one lakh of rupees to the finder and shall declare the excess to be at the disposal of Government.
