Section 12(5) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(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.
