Section 21(6) in The Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990
(6)If a hotelier contravenes any of the provisions of this Act or the rules made thereunder for which no specific penalty is provided for or if a person aids or abets the commission of any such violation, he shall be liable to pay a penalty of an amount not exceeding five thousand rupees, subject to a minimum of one thousand rupees.
