Section 7(2) in The Maharashtra Entertainments Duty Act, 1923
(2)If any person acts in contravention of, or fails to comply with, any such rules, he shall, on conviction, [be punished with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.] [These words were substituted for the original by Maharashtra 25 of 1984, Section 5(2).]
