Section 278(4) in Rajasthan Municipalities Act, 2009
(4)Whoever(a)being the holder of a licence in respect of a burning ground granted or renewed under sub-Section (1), charges for the sale of fuel or other article sold there at a rate higher than the rate fixed by the Municipality under sub-Section (3), or(b)notwithstanding the revocation or withdrawal of his licence under sub-Section (2), carries on such sale, or(c)being a person not so authorized sells fuel or other article within three hundred meters of the burning ground in respect of which licence granted or renewed under sub-Section (1) is in operation,shall be punishable with fine which shall not be less than one thousand rupees but which may extend to two thousand rupees and, in a case covered by clause (a), shall be further liable to have the licence cancelled.
