Section 20(3) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(3)Whoever contravenes the directions given under sub-section (1) shall be liable to be imposed with a fine not exceeding rupees five thousand by the prescribed authority:Provided that before imposition of fine, the prescribed authority shall hold enquiry and afford opportunity of hearing to the person concerned before passing orders for imposition of fine.
