Section 282(4) in Rajasthan Municipalities Act, 2009
(4)Whoever uses, without a licence or during the suspension or after the withdrawal of a licence, any place for any purpose mentioned in sub-Section (1) in any Municipality in which bye-laws are for the time being in force prescribing the conditions on and subject to which the circumstances in which and the areas and localities in respect of which licences for such use may be granted, refused, suspended and withdrawn, shall be punished with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees and with further fine which shall not be less than one hundred rupees but which may extend to five hundred rupees for every day on which such use is continued after the date of the first conviction.
