Section 4(8) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(8)Where the non-adherence to norms and standards is found to be minimal, the prescribed authority may, instead of proceeding against the service provider under sub-section (7), censure the service provider and ask him to be careful in future and where the breach of norms is graver, the prescribed authority, instead of proceeding under sub-section (7), impose upon the defaulting service provider a penalty, not exceeding the amount specified in the Schedule appended to this Act :Provided that action under sub-section (7), may he taken only in such of the cases of default where violations of norms and standards are gravest and where situation does not improve even after censuring and/or penalizing the service provider.
