Section 15 in Rajasthan Schools (Regulation of Fee) Act, 2016
15. Offences and penalties.
(1)Whoever contravenes any of the provisions of this Act or the rules made thereunder shall on conviction, -(a)for the first offence, be punishable with fine which shall not be less than fifty thousand rupees but which may extend to two lakh fifty thousand rupees or twice the amount taken in excess of the fee as determined under this Act, whichever is higher;(b)for the second or subsequent offences, be punishable with the fine which shall not be less than one lakh rupees or twice the amount taken in excess of the fee as determined under this Act, whichever is higher.(2)The person convicted under this section shall refund the excess fee to the student from whom it was collected in contravention of this Act.(3)The person who repeatedly contravenes the provision of this Act. or the rules made thereunder shall be ineligible for holding official post in any management or school, as the case may be.
