Section 189(2) in Rajasthan Municipalities Act, 2009
(2)Whoever contravenes any of the provisions of sub-Section (1) shall be punished with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees and with a further fine which shall not be less than fifty rupees but which may extend to one hundred rupees for every day or, night, as the case may be, on which such contravention continues after the date of the first conviction.
