(2)The [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] may prescribe as penalties for the contravention of any rules made under this section, imprisonment for a terms which may extend to six months or fine which may extend to five hundred rupees or both.
