Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Public Parks Rules, 1959

(2)On payment of such of money not exceeding Rs. fifty or such value or both as the case may be, the suspected person, if in custody, shall discharged and the property, if any, seized, shall be released and no further proceeding shall be taken against such person or property.