Section 3 in The Maharashtra Prevention of Cruelty to Animals (Conduct of Bullock Cart Race) Rules, 2017
3. Procedure for application to conduct bullock cart race.
(1)Any organizer who intends to conduct a bullock cart race shall apply at least fifteen days before the bullock cart race event, to the Collector of the District, in the format specified in Schedule 'A' appended hereto, along with security deposit of rupees fifty thousand in the form of bank guarantee or term deposit receipt, per bullock cart race event along with identity proof and address proof of the organizer.(2)The security deposit will be forfeited by the Collector, for reasons specified in sub-rule (3) of rule 10.(3)After receipt of the application under sub-rule (1), the Collector may cause to inspect a venue where the bullock cart race may be conducted. The officer who has conducted the inspection shall submit the report to the Collector.
