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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(4) in Fee Rules Notification, 2009

(4)Any person who fails to pay the fee due or evades payment thereof in any manner shall, without prejudice to any action under these rules or otherwise, be liable to pay a fine of not less than one thousand rupees but which may extend to five thousand rupees and in default to pay the fine, be liable to be sentenced for a term not exceeding 3 months.