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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010

(3)Where the contravention continues even after imposition of penalties under sub-section (2), the person contravening the provisions of sub-section (1) shall, on conviction, be liable to be fined with fine which may extend to rupees two thousand or with imprisonment which may extend to seven days or with both.