Section 13(10) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(10)Whoever commits any subsequent violation of the prohibition imposed on begging or hawking articles for sale in any tourist area under sub-section (1), even after having been punished under sub-section (9), shall be arrested without warrant by any Police Officer and the offender shall be produced before the Judicial Magistrate, having jurisdiction, and shall, on conviction, be punished with rigorous imprisonment which may extend to three months or with a fine which may extend to rupees three thousand or with both.Chapter VI Duties of local authorities towards Public Health and Sanitation in the Tourist area.
