Section 16 in The Rajasthan State Cattle Fairs Act, 1963
16. Penalties.
- Any person who -(a)holds, collects, or otherwise takes part in, any fair in contravention of section 4;(b)uses as a laterine, urinal or rubbish dump any place not allotted for that purpose;(c)does not pay or evades the payment of any fee or tax payable under this Act or rules made thereunder; or(d)contravenes any of the provisions of this Act or any rules or regulations made thereunder;shall be punishable, on conviction, with a fine which may extend to Rs. 500/- and where the offence is continuing one, with a further fine which may extend to Rs. 25/- for every day, after the date of first conviction, during which such offence continues.
