Section 15 in Bombay Live-Stock Improvement Act, 1933
15. Penalty for neglect or failure to comply with requisition under section 10 or 12. - Whoever neglects or fails to submit a bull for inspection when required by a live-stock officer for inspection under section 10 or whoever fails to produce a licence when required to do so in accordance with the provisions of section 12 shall, on conviction, be punishable with fine which may extend to Rs. 25.
