Section 273(4) in Rajasthan Municipalities Act, 2009
(4)Any person who in a Municipality disobeys any order which is for the time being in force and which has been passed by the Municipality in exercise of any powers conferred on it by this Section, or obstructs any officer of the Municipality or other person acting under the authority of the Municipality in carrying out executively any such order, shall be punished with fine which shall not be less than two thousand rupees but which may extend to five thousand rupees.
