Section 183(4) in Rajasthan Municipalities Act, 2009
(4)If any person contravenes the provisions of sub-Section (3), he shall be punishable on conviction with fine which shall not be less than two thousand rupees but which may extend to five thousand rupees and the Municipality shall(a)direct that such construction or re-construction be stopped; and(b)by a written notice, require the building or any portion thereof so constructed or re-constructed to be demolished.
