Section 167(1) in Rajasthan Municipalities Act, 2009
(1)Any person who, whether at his own instance or at the instance of any other person commences, undertakes or carries out development or changes the use of any land(a)without permission required under this Act; or(b)which is not in accordance with any permission granted or in contravention of any condition subject to which such permission has been granted; or(c)after the permission for development has been duly revoked; or(d)in contravention of any permission which has been duly modified, shall, on conviction, be punished with fine which may extend to five thousand rupees, and in the case of a continuing offence with a further fine which may extend to one hundred rupees for every day during which the offence continues after conviction for the first commission of the offence.
