Section 17A in The Maharashtra Live-Stock Improvement Act, 1933
17A. Penalty for unauthorised marking.—
Whoever without lawful authority brands or causes to be branded any bull with any mark prescribed under this Act, or with any mark resembling such prescribed mark, intending by means of that resemblance to practice deception, shall on conviction, be punished with imprisonment for a term, which may extend to three months, or with fine which may extend to five hundred rupees.
