Section 236(2) in Rajasthan Municipalities Act, 2009
(2)Any such owner or occupier putting up any such projection as aforesaid without such permission or in contravention of such orders shall be punished with fine which shall not be less than five thousand rupees but which may extend to ten thousand rupees and, if any such owner or occupier fails to remove any such projection as aforesaid in respect of which he has been convicted under this Section, he shall be punished with further fine which shall not be less than fifty rupees but which may extend to one hundred rupees for each day on which such failure or neglect continues.
