Section 127A(4) in Rajasthan Panchayati Raj Prabodhak Service Rules, 2008.
(4)Any person who contravenes any of the provisions of Sub-section (I) or Sub-section (2) shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees, or with both.][Inserted by Act 40 of 1961 Section 26 (w.e.f. 20.9.1961).]
