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State of Rajasthan - Section

Section 60 in Rajasthan Highways Act, 1995

60. General provisions for punishment of offences.

- Whoever contravenes any provision of this Act or any rule or order made thereunder shall, if no other penalty is provided for the offence, on conviction, be punishable.-
(a)for a first offence with fine which may extend to one hundred rupees: and
(b)for a subsequent offence with fine which may extend to five hundred rupees.