7. Penalty for contravening, disobeying or opposing order. - Every person who shall contravene, disobey or oppose any order duly made under this Act, shall be liable to a fine not exceeding two hundred rupees, or, in default of payment, to imprisonment [* * *] for any period not exceeding two [* *] months.
[7A. Delegation. - The District Magistrate may delegate his powers under this Act to any officer not below the rank of a Mahalkari in respect of the whole or any part of the area within the jurisdiction of such officer.][8. Extent. - This Act shall extend to the whole of the State of Bombay, except Greater Bombay.][9. Interpretation and saving. - [In this Act, unless the context otherwise requires, -(1)"market"] includes a bazaar, but does not include-(a)a market belonging to, maintained, established or regulated by, a local authority under any law relating to local authorities and for the time being in force;(b)an assemblage of people collected at, or concerned in, the inauguration of sacred edifices, or collected at or concerned in, any other religious festival or ceremonies not forming a part of a fair or market;][(2) "a District Magistrate" or "Magistrate of the District" includes any other Magistrate, whom the State Government may, in respect of any area, specify in this behalf.]
