Section 179 in The Rajasthan District Boards Act, 1954
179. Infringement of rules and bye
- laws.-In making a rule the State Government, and in making a bye-law the Board with the sanction of the State Government may direct that a breach of it shall be punishable with fine which may extend to one hundred rupees and, when the breach is a continuing breach, with a further fine which may extend to two rupees for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.
