Section 65(1) in Rajasthan Municipalities Act, 2009
(1)Any member who knowingly acquires, directly or indirectly, any share or interest in any contract or employment with, under, by, or on behalf of a Municipality of which he is a member, not being a share or interest such as under Section 24, it is permissible for a person to have without being thereby disqualified for being member, shall be liable, on conviction before a criminal Court, to a fine which may extend to five thousand rupees.
