Section 22 in Karnataka Tax on Lotteries Act, 2004
22. Penalty relating to registration.
(1)A promoter who, without reasonable cause, fails to apply for registration within the time prescribed shall be liable to a penalty of twenty five thousand rupees.(2)Any other person who, without reasonable cause, fails to apply for registration within the time prescribed shall be liable to a penalty of twenty five thousand rupees.(3)The power to levy the penalties shall be vested in the Assistant Commissioner.
