Section 15(5) in Karnataka Tax on Lotteries Act, 2004
(5)In disposing of an appeal, the appellate authority, may, after giving the appellant a reasonable opportunity of being heard.-(i)confirm, reduce, enhance or annul the order;(ii)set aside the order and direct the prescribed authority to pass a fresh order after such enquiry as may be directed; or(iii)pass such orders as it may think fit.
