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[Cites 0, Cited by 0] [Section 269] [Entire Act]

State of Rajasthan - Subsection

Section 269(2) in Rajasthan Municipalities Act, 2009

(2)Whoever uses or permits the use of any place contrary to such direction, without the licence required as aforesaid, or in contravention of any of the conditions or during the suspension or after the withdrawal of such licence shall be punished with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees.