Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 283] [Entire Act]

State of Rajasthan - Subsection

Section 283(3) in Rajasthan Municipalities Act, 2009

(3)Whoever uses or employs any such siren as aforesaid without or in contravention of any of the conditions of, or after the withdrawal of, such licence shall be punished with fine which shall not be less than two thousand rupees but which may extend to five thousand rupees.