Section 21(7) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990
(7)Whoever, commits any of the violations specified in Sub-section (1) and (3) to (6) and the violation is a continuing one under any of the provisions of these sub-sections shall further be penalised with a daily penalty of rupees fifty during the period of the continuance of the violation.
