Section 7(2) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(2)Whoever contravenes the provisions of sub-section (1) or the provisions contained in the scheme framed thereunder, he shall be liable to be imposed with a penalty of rupees five hundred by the prescribed authority for first contravention and in case of second violation he shall be liable to be imposed with the penalty of rupees one thousand by the said authority.
