Section 20(4) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(4)Whoever further contravenes the directions issued under sub-section (1) even after imposition of fine or fines under sub-section (3), shall, on conviction, be punished with simple imprisonment for a term which may extend to three months or, with a fine which may extend to rupees twenty five thousand or with both.
