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[Cites 0, Cited by 0] [Section 194(10)] [Section 194] [Entire Act]

State of Rajasthan - Subsection

Section 194(10)(d) in Rajasthan Municipalities Act, 2009

(d)If it is found that the map signed and authenticated by the architect or engineer is inconsistent with the provisions of this Section or the rules, bye-laws of orders made under this Act, such architect or engineer shall be blacklisted and his registration shall be cancelled by the Municipality and he shall, on conviction by a competent Court, be punished with simple imprisonment which shall not be less than one month but which may extend to two months or with fine which shall not be less than five thousand rupees but which may extend to ten thousand rupees or, with both in each case;