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State of Rajasthan - Section

Section 46 in The Rajasthan Police Act, 2007

46. Payment for police service.

- The State Government may levy from any person, who carries on any such occupation, gathering, exhibition, sale, entertainment, etc., for monetary gain, as may, for the purpose of public security or for the maintenance of public peace or order, require deployment of additional police force, such user charges as may be prescribed.