Section 168(6) in Rajasthan Municipalities Act, 2009
(6)Any person prosecuted under clause (a) of sub-Section (5) shall, on conviction, be punished with fine which may extend to five thousand rupees, and in the case of a continuing offence, with a further fine which may extend to two hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.
