Section 282(2) in Rajasthan Municipalities Act, 2009
(2)Whoever, after notice has been given under sub-Section (1), uses any place or permits it to be used in manner as to be a nuisance to the neighbourhood or dangerous to life, health or property, shall be punished with fine which shall not be less than two thousand rupees but which may extend to five thousand rupees and with further fine which may extend to one hundred rupees for every day on which such use or permission to use is continued after the date of the first conviction.
