Section 11(2) in The Rajasthan Motor Vehicles Taxation Act, 1951
(2)Whoever contravenes any of the provisions of this Act or any rules made thereunder, and no penalty is provided for such a contravention, shall on conviction, be punishable with fine which may extend to [five hundred rupees] [Substituted by Rajasthan Act 5 of 2001 for the words 'three hundred rupees'.], and in the event of such person having been previously convicted of an offence under this Act or rules made thereunder, with fine which may extend to [one thousand rupees] [Substituted by Rajasthan Act 5 of 2001 for the words 'six hundred rupees'.].]
