Section 4(4) in Chhattisgarh Lok Sewa Guarantee Act, 2011
(4)Every person responsible for delivering Lok Sewa who fails to deliver such services within the stipulated time shall be liable to pay costs at the rate of one hundred rupees for each day during the period of delay, if any, subject to a maximum cost of one thousand rupees, which shall be recoverable from him towards payment to the person applying for Lok Sewa in respect of failure to obtain such service :Provided that, no costs shall be recovered from the person responsible for delivering Lok Sewa unless he has been served with a notice and has been accorded a reasonable opportunity to be heard by the Competent Officer, in the manner as may be prescribed :Provided further that, no costs shall be recoverable, where the application for such service is deficient in any manner and such deficiency has been indicated in the acknowledgement referred to in sub-section (3):Provided also that, no costs shall be recoverable, where the delay in delivering such service is, in the opinion of the Competent Officer, owing to reasons beyond the control of the person responsible for delivering Lok Sewa.
