Section 19(6) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961
(6)If any person contravences any of the provisions of a notification issued under sub-section (1), he shall, on conviction , be punished with fine not exceeding [three thousand rupees] [Substituted by Notification No. F.2 (16) Law/2/2007, dated 8.10.2007 (Published in Rajasthan Gazette Extraordinry part 4A dated 9.10.2007) (w.e.f. 25.5.2007)] for every day on which the contravention occurs or continues.
