Section 251(3) in Rajasthan Municipalities Act, 2009
(3)Whoever so uses or permits to be used any place for any of the aforesaid purposes without or in contravention of any of the conditions of, or after the withdrawal of, or during the suspension of, such licence, shall be punished with fine which shall not be less than five thousand rupees but which may extend to ten thousand rupees and in the case of a continuing offence with additional fine which may extend to fifty rupees for each day during which such offence is continued after the date of the conviction for the first such offence.
