Section 7(1) in The Rajasthan Right to Hearing Act, 2012
(1)Where the second appellate authority is of the opinion that the Public Hearing Officer has failed to provide an opportunity of hearing within the stipulated time limit without sufficient and reasonable cause, it may impose on him a penalty which shall not be less than five hundred rupees but which shall not exceed five thousand rupees:Provided that before imposing any penalty under this subsection, the person on whom penalty is proposed to be imposed shall be given a reasonable opportunity of being heard.
