Section 6 in The Karnataka Guarantee of Services to Citizens Rules 2012
6. Manner of seeking payment of Compensatory Cost.
(1)Citizen having applied for citizen related services shall be entitled to seek compensatory cost by submitting a copy of Form-B to the Competent Officer or filing a complaint with the acknowledgement Number through Call Centre.(2)The Competent Officer shall acknowledge or cause to acknowledge the application for compensatory cost with date and seal.(3)After receipt of application for compensatory cost, the Competent Officer shall assess the Compensatory Cost entitled to the applicant on the basis of online information and take necessary action to make immediate payment out of the imprest amount of the Office and get the acknowledgement with signature. Thereafter, he shall initiate action to recover the same from the defaulting Public Servant within 30 days as prescribed under Section 11 of the Act and within the time limit prescribed in the Schedule.
