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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Rajasthan - Subsection

Section 209(4) in Rajasthan Municipalities Act, 2009

(4)The person in charge of such places shall be punished, on conviction, with fine which shall not be less than ten thousand rupees but which may extend to twenty thousand rupees in case of non-compliance of the orders or directions of the Chief Municipal Officer.