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[Cites 0, Cited by 0] [Section 194(9)] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(9)(b) in Rajasthan Municipalities Act, 2009

(b)Whoever contravenes the provisions of clause (a) shall, on conviction by a competent Court, be punished with fine which shall not be less than thirty thousand rupees but which may extend to fifty thousand rupees and in case of a continuing contravention, with fine of five hundred rupees for each day of contravention, till such contravention continues.