Section 32(3) in Kerala Tax on Paper Lotteries Act, 2005
(3)Where the Assistant Commissioner compounds an offence under this section, the order referred to in sub-section (1)-(a)shall be in writing and specify the offence committed, the sum of money paid and the date of payment;(b)shall be served on the promoter or person who committed the offence;(c)shall be final and not subject to any appeal or revision.
