Section 258(2) in Rajasthan Municipalities Act, 2009
(2)Whoever contravenes the restriction or ban imposed under sub-Section (1), shall, on conviction, be punishable with simple imprisonment which may extend to three months, or with fine which shall not be less than one hundred rupees but which may extend to one thousand rupees, or with both, and with further fine which may extend to fifty rupees for every day or night, as the case may be, on which such offence is continued after the date of first conviction.
