42. [ Penalty for breach of rules made under Section 41. [Substituted by Act No. 15 of 2013, dated 9.4.2013.]
(1)Any person who contravenes the provisions of the rules made under Section 41 of this Act shall be punishable with imprisonment for a term which may extend to six months or fine which may extend to twenty five thousand rupees or with both.(2)In case where the offence under sub-section (1) is committed after sunset and before sunrise or after preparation for resistance to lawful authority or where the offender has been previously convicted of a like offence, the penalties shall be double of those mentioned in sub-section (1).] [Substituted by Section 2 of Rajasthan Act No. 22 of 1956 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 16.7.1956).]
