Section 58(4) in Karnataka Court-Fees and Suits Valuation Act, 1958
(4)If, after the grant of probate or letters of administration of an estate, it is found by the Deputy Commissioner as a result of proceedings under section 56 or section 57 or otherwise, that a less fee has been paid than was payable according to the true value of the estate, he shall [cause the deficit fee to be recovered] [Substituted by Act 10 of 2003 w.e.f. 1.4.2003.], and if he is satisfied that the original undervaluation was not bona fide, he shall levy in addition a penalty not exceeding five times the deficit fee.
