Section 5(4) in The Rajasthan Laws Repealing Act, 1954
(4)The repeal by this Act of any Rajasthan law shall not affect-(i)any fine, penalty, forfeiture or punishment incurred in respect of any offence committed against any Rajasthan law so repealed, or(ii)any investigation, legal proceeding or remedy in respect of any such fine, penalty, forfeiture or punishment,and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such fine, penalty, forfeiture or punishment may be imposed as if such Rajasthan law had not been repealed.The Schedule(See Section 3)Rajasthan Laws RepealedI. - Rajasthan State
