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[Cites 0, Cited by 0] [Section 285] [Entire Act]

State of Rajasthan - Subsection

Section 285(b) in Rajasthan Municipalities Act, 2009

(b)the said person shall be liable on conviction by a magistrate to a fine which may extend to two thousand rupees and in case of a continuing breach to further fine which may extend to fifty rupees for every day after the date of the first conviction during which the offender is proved to have persisted in the breach.