Section 26 in The Rajasthan Tax on Professions, Trades, Callings and Employments Act, 2000
26. offences and penalties.
- Any person or employer who, without sufficient cause, falls to comply with any of the provisions of this Act or the rules made thereunder, the prescribed authority may direct that such person or employer shall pay by way of penalty a sum not exceeding rupees one thousand and when the offence is a continuing one with a penalty not exceeding rupees twenty five per day during the period of the continuance of the offence.
