Section 3(3) in The Rajasthan Municipalities (Compounding and Compromising of Offences) Rules, 1966
(3)[ "Form" means form appended to these Rules] [Substituted by Notification No. Tax/F. 149(1) DLB/58, dated 25-6-1971 [GSR 351 (30)], Published in Rajasthan Rajpatra, Part IV-(C)(I) dated 16-12-1971.];
