Section 12 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
12. Penalties and punishment for contravention.
(1)Whoever,-(a)contravenes the provisions of sub-section (3) of Section 11 or makes default and commits irregularities in violation of provisions of regulations made thereunder;(b)by acts or omissions and commission or by negligence defaces, defiles, destroys or damages, anything which is subject to restoration at any heritage site or any other premises or any place of natural heritage such as forest (with its flora and fauna) hills, hillocks, ravines, sand dunes, lakes, rivers, and the like where film shooting was allowed by the State Government;shall be liable for restoration charges where the damage caused is subject to restoration.(2)Where the damage is reparable, the Commissioner shall assess the cost of restoration after consulting the Public Works Department of the State Government and other experts on the subject, if any, and order for imposition of restoration charges and recovery thereof and besides ordering for recovery of restoration charges, may impose a penalty not exceeding rupees ten lakhs.(3)Whoever, to whom permission is granted for film shooting under Section 11, is found to have caused damage to the place, location or other things at a heritage site, not by negligence but through deliberate acts with the knowledge that his acts or omissions or commissions are likely to cause or bound to cause damage to the sites, premises, locations and the damage caused to is found to be so extensive and irreparable that the same cannot be restored or repaired, he shall, on conviction, be sentenced to a term of imprisonment which may extend to three months or with fine or with both.(4)The penalty and punishment, under sub-section (1), shall be imposed and inflicted without prejudice to any other action or proceeding which may be initiated or proceeded with, including convictions and sentence for violation or contravention of any other law.(5)Whoever -(i)violates the undertaking given under and in accordance with the provisions contained in sub-clause (g) of clause (ii) of sub-section (1) of Section 11; or(ii)contravenes the provisions of sub-section (3) of Section 11; or(iii)is found to have otherwise wantonly caused damage to any heritage site, shall be guilty of offence of,-(a)violating the undertaking given under sub-clause (g) of clause (ii) of sub-section (1) of Section 11; or(b)contravention of provisions contained in sub-section (3) of Section 11; or(c)wantonly causing damage to the heritage site, as the case may be, and for each of such offence, such person shall, on conviction, be punishable with rigorous imprisonment which may extend to three years or with fine which may extend to rupees ten laths or with both.Chapter V Prohibition of Certain Acts and Activities in the Tourist Place, Areas or Destination and Punishment for Contravention thereof.
