Section 12(1) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(1)Whoever,-(a)contravenes the provisions of sub-section (3) of Section 11 or makes default and commits irregularities in violation of provisions of regulations made thereunder;(b)by acts or omissions and commission or by negligence defaces, defiles, destroys or damages, anything which is subject to restoration at any heritage site or any other premises or any place of natural heritage such as forest (with its flora and fauna) hills, hillocks, ravines, sand dunes, lakes, rivers, and the like where film shooting was allowed by the State Government;shall be liable for restoration charges where the damage caused is subject to restoration.
