Section 12(2) in Karnataka Tax on Lotteries Act, 2004
(2)If default is made in making payment in accordance with sub-section (1),-(i)the whole of the amount outstanding on the date of default shall become immediately due and shall be a charge on the property of the promoter liable to pay tax under this Act;(ii)the promoter liable to pay the tax or any other amount due under this Act shall pay a interest equal to two per cent of the amount of tax or any other amount due remaining unpaid for each month after the expiry of the time specified under sub-section (1).Explanation. - For the purposes of clause (ii), the interest payable for a part of a month shall be proportionately determined.
