Section 9 in Rajasthan Schools (Regulation of Collection of Fee) Act, 2013
9. Penalties.
(1)Whoever contravenes the provisions of this Act or the rules made thereunder shall, on conviction, be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine which may extend to fifty thousand rupees:Provided that the court may, for any adequate and special reason to be mentioned in the judgment, impose a sentence of imprisonment for a term less than one year.(2)The person convicted under this section shall refund to the pupil from whom the excess fee was collected in contravention of the provisions of this Act, such excess fee.
