Section 171(5) in Rajasthan Municipalities Act, 2009
(5)Any person, who continues to carry out the development of land, whether for himself or on behalf of the owner or any other person, after such notice has been served shall, on conviction, be punished with fine which may extend to five thousand rupees, and when the non-compliance is a continuing one, with a further fine which may extend to two hundred rupees for every day after the date of the service of the notice during which the non-compliance has continued or continues.[Explanation. - For the purpose of the section "reconstitution" means any change in the area or dimension of two or more plots.] [Added by Act No. 22 of 2017, dated 17.5.2017.]
