Section 11(1) in The Maharashtra Casinos (Control and Tax) Act, 1976
(1)If any person other than a licensee while playing any casino games at a casino licensed under this Act commits a breach of any of the conditions of the licence as exhibited under sub-section (2) or of the rules to be observed in playing such games, he shall, on conviction, be punished with fine which may extend to one thousand rupees.
