Section 167(2) in Rajasthan Municipalities Act, 2009
(2)Any person who continues to use or allows the use of any land or building in contravention of the provisions of a Plan without being allowed to do so under the provisions of this Act, or, where the continuance of such use has been allowed under this Act, continues such use after the period for which the use has been allowed or without complying with the terms and conditions under which the continuance of such use is allowed, shall, on conviction, be punished with fine which may extend to two thousand rupees; and in the case of a continuing offence, with a further fine which may extend to five hundred rupees for every day during which such offence continues after conviction for the first commission of the offence.
