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State of Rajasthan - Section

Section 483 in The General Rules (Civil), 1986

483. Imposition of penalty.

- The penalty prescribed by Rule 482 may be imposed by the court authorised to grant the licence but no penalty shall be inflicted unless the person charged has had an opportunity of defending himself.No appeals shall lie, from any order passed by a court under sub-rule (1) but, the High Court may, in its discretion revise any such order and in its place pass such order as it thinks fit.