Section 37 in The Rajasthan Soil and Water Conservation Act, 1964
37. Penalties.
- Any person who without proper authority damages or obstructs any work under a plan or contravenes any of the provisions of this Act or any rule or order made thereunder, shall, on conviction be liable to imprisonment for a period not exceeding three months or to a fine not exceeding two hundred rupees or to both and where the offence is a continuing one, to further fine which may extend to twenty rupees for every day during which the offence continues after the date of the first conviction.
