Section 10(3) in The Maharashtra Prevention of Cruelty to Animals (Conduct of Bullock Cart Race) Rules, 2017
(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 ;
