Section 11 in The Maharashtra Casinos (Control and Tax) Act, 1976
11. Penalty for contravention of conditions of licence or of rules by persons playing casino games and exhibition of conditions of licence by licensee.
(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.(2)Every licensee shall exhibit at a prominent place within the casino the conditions subject to which the licence is granted to him.
