Section 15(2) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(2)If any person, who is required to furnish the statistical information in terms of sub-section (1), fails to furnish such statistical information within the period as may be prescribed, he shall, upon first non-compliance, be liable to be imposed with a penalty which may extend to rupees one thousand and upon second or subsequent non¬compliance, be liable to be imposed by the said authority with a penalty which may extend to rupees two thousand.
