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State of Karnataka - Section

Section 9 in Karnataka Sakaala Services Act, 2011

9. Liability to pay compensatory cost.

- Every designated officer or his subordinate public servant who fails to deliver the citizen related services to a citizen within the stipulated time shall be liable to pay compensatory cost at the rate of twenty rupees per day for the period of delay subject to maximum of five hundred rupees per application, in aggregate, if there is no ban or restriction from the Government to provide the same.