Section 245(2) in Rajasthan Municipalities Act, 2009
(2)Whoever makes even temporary obstruction without prior permission of the Municipality in any land or space not being private property, whether such land or space belongs to or vests in the Municipality or not, except steps over drain in any public street, shall, on conviction, be punished with simple imprisonment which may extend to one month or with fine which may extend to five thousand rupees or with both.
