Section 15(3) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(3)Where any non-compliance of the provisions of sub-section (1) is reported to the prescribed authority by any officer of the Department of Tourism, the prescribed authority shall, before imposing penalty under sub-section (2), call upon the defaulting person to show cause as to why a penalty as provided under said sub-section should not be imposed and after showing cause by the defaulting person where the prescribed authority is satisfied that delay in furnishing the statistical information was not deliberate and the said person was prevented by cause beyond his control, he may condone the delay and in case he is not satisfied with the reasons put forth by the defaulting person he may, by order, impose a penalty assigning reasons therefor in the order.
