Section 14(2) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(2)The State Government, in the Department of Urban Development shall oversee the compliance of provisions contained in sub-section (1) and may issue directions to the concerned local authorities for strict compliance of their statutory duty and in cases of persistent non-compliance and default, initiate action against erring local authorities in accordance with the laws governing such local authorities.Chapter VII Statistical Information.
