Section 15(4) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(4)Where any person bound to furnish statistical information in terms of the provisions contained in sub-section (1), continues to contravene the provisions of said sub-section even after the imposition of penalties under sub-section (3), shall, on conviction, be punished with simple imprisonment for a term which may extend to two months or with fine or with both.Chapter VIII Declaration of Tourism trade as Industry.
