Section 6 in The Maharashtra Dog Race-Courses Licensing Act, 1976
6. Penalty for owner, etc. allowing dog-racing in unlicensed place
If any dog-race is held on any race-course for which a licence granted in accordance with the provisions of section 4 of this Act is not in force, any person being the owner, lessee or occupier of such race-course shall, on conviction, be punished with fine which may extend to one thousand rupees.
