Section 243(3) in Rajasthan Municipalities Act, 2009
(3)If the owner or occupier fails to comply with the notice issued under this Section and the building falls, the owner and occupier of the building shall, without prejudice to any action that may be taken against them under the provisions of this Act or any other law for the time being in force, be liable, jointly and severely, for any damage caused by the debris of such building.
