Section 10 in The Maharashtra Prevention of Cruelty to Animals (Conduct of Bullock Cart Race) Rules, 2017
10. Submission of report and video recording, etc. by organizer.
(1)The organizer shall submit to the Collector, the details about the participants, compliance report of the bullock cart race and the video recording of the entire event in digital form, within fifteen days after the bullock cart race event.(2)If the Collector is satisfied from the Report of the Officers and the Report submitted by the organizers, that the organizer has conducted the bullock cart race as per the conditions of the Act the rules, and the permission he shall return the security deposit to the organizer within thirty days from the date of receipt of report.(3)The Collector shall forfeit the security deposit and prohibit the organizer from organizing and seeking permission to organize such racing events in future,-(i)if from the Report of the said Officers the Collector is satisfied that the organizer has breached any of the conditions of the provisions of the Act, Rules or the permission ;(ii)if the organizer fails to submit the details about the participants, compliance report of the bullock cart race and the video recording of the entire event in digital form;(iii)if any complaint is received from any person , or the District Society for Prevention of Cruelty to Animals within 7 days of the event to the Collector about the breach of any condition, and if the Collector is satisfied that the organizer has breached the conditions ;(4)If any complaint is received under clause (iii) of sub-rule (3), the Collector shall take the decision accordingly, within thirty days from the receipt of such complaint.
