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State of Rajasthan - Section

Section 291 in Rajasthan Municipalities Act, 2009

291. Penalty for breaches of Act, rules and bye-laws not otherwise provided.

- Whoever contravenes any provisions of this Act or of any rule, bye-laws or order thereunder or fails to comply with any notice, order or direction issued or made thereunder for which contravention or failure no penalty has been elsewhere provided in this Act or in the rules or bye-laws made thereunder, shall be liable on conviction to fine which shall not be less than two thousand rupees but which may extend to five thousand rupees.