Section 244(2) in Rajasthan Municipalities Act, 2009
(2)Any person who, having displaced, damaged, taken up or made alteration in or otherwise interfered with any such pavement, gutter, storm water drain, flags or other materials or the fences, walls, post, municipal lamps, lamp-posts, brackets, water-posts, direction posts, hydrants; water-pipes or other municipal property of any public street, fails to replace or restore the same to satisfaction of the Municipality after notice to do so shall be punished with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees and shall pay any expense which may be incurred in restoring the street, and such expense shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under this Act.
