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[Cites 0, Cited by 0] [Section 270] [Entire Act]

State of Rajasthan - Subsection

Section 270(2) in Rajasthan Municipalities Act, 2009

(2)Any person who, without the permission or licence of the Municipality shall sell or expose for sale any article in the said market or use the said slaughter house shall be punished with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees.