Section 5 in The Maharashtra Entertainments Duty Act, 1923
5. Punishment for non-compliance with section 4.
- If any person is admitted [* *] [The words 'for payment' were deleted by Bombay 38 of 1950, Section 5.] to any place of entertainment and the provisions of section 4 are not complied with, the proprietor of the entertainment to which such person is admitted shall, on conviction before a Magistrate, be liable in respect of each offence to [a fine of not less than rupees five hundred and not more than rupees one thousand] [These words were substituted for the words 'a fine which may extend to rupees five hundred' by Maharashtra 7 of 1987, Section 8.] and shall be liable to pay any duty which should have been paid.
