Section 24 in Karnataka Tax on Lotteries Act, 2004
24. Penalties relating to the keeping of records.
(1)Any promoter or other person who fails to keep and maintain proper records, in accordance with Sections 19 shall be liable to a penalty of five thousand rupees and, in addition, one thousand rupees per day for so long as the failure continues after being given an opportunity to show cause against such imposition of penalty.(2)Any promoter or other person who fails to retain records and accounts in accordance with Section 19, after being given the opportunity of showing cause in writing against the imposition of a penalty, shall be liable to a penalty of ten thousand rupees.(3)The power to levy the penalties under this Section shall be vested in the Assistant Commissioner.
