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State of Rajasthan - Section

Section 106 in Rajasthan Panchayati Raj Act, 1994

106. Infringement of rules and bye-laws.

- In making a rule or a bye-laws under this Act, the authority making the rule of bye-law may also provide that a breach thereof shall be punishable, with fine which may extend to two hundred rupees and when the breach is a continuing one, with a further fine which may extend to ten rupees for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.