Section 12(2) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(2)Where the damage is reparable, the Commissioner shall assess the cost of restoration after consulting the Public Works Department of the State Government and other experts on the subject, if any, and order for imposition of restoration charges and recovery thereof and besides ordering for recovery of restoration charges, may impose a penalty not exceeding rupees ten lakhs.
