Section 22 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
22. Punishment for false display of recognition.
(1)Any service provider, who is not recognized and registered under and in accordance with the provisions of this Act, falsely represents that he is recognized and registered by the Department of Tourism or the State Government as a service provider for specific services, the prescribed authority shall have powers to impose a penalty of, not exceeding rupees ten thousand for the first such offence, and not exceeding rupees one lakh for second or subsequent offence:Provided that before ordering imposition of penalty, the prescribed authority shall afford reasonable opportunity of showing cause against the proposed action.(2)An appeal against the order of the prescribed authority may be preferred by any aggrieved person within thirty days from the date of order, before the appellate authority and the order of the appellate authority shall be subject to review by the State Government.(3)Where any service provider, even after imposition of penalty under sub-section (1), continues to display or show that he is recognized or registered as such by the Department of Tourism or the State Government, he shall, on conviction, be punished with simple imprisonment for a term which may extend to two months or with fine or with both.
