Section 12(3) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(3)Whoever, to whom permission is granted for film shooting under Section 11, is found to have caused damage to the place, location or other things at a heritage site, not by negligence but through deliberate acts with the knowledge that his acts or omissions or commissions are likely to cause or bound to cause damage to the sites, premises, locations and the damage caused to is found to be so extensive and irreparable that the same cannot be restored or repaired, he shall, on conviction, be sentenced to a term of imprisonment which may extend to three months or with fine or with both.
