Section 22(3) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(3)Where any service provider, even after imposition of penalty under sub-section (1), continues to display or show that he is recognized or registered as such by the Department of Tourism or the State Government, he shall, on conviction, be punished with simple imprisonment for a term which may extend to two months or with fine or with both.
