Section 38(3) in Rajasthan State Bus Terminal Development Authority Act, 2015
(3)Any regulation made under any of the clauses (a) to (o) of sub-section (2) may provide that a contravention thereof shall be punishable with such fine not exceeding rupees twenty five thousand as may be specified by such regulations and in case of a continuing contravention with an additional fine not exceeding rupees five hundred per day as may be specified by such regulations for such contravention.
