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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1) in The Maharashtra Prevention of Cruelty to Animals (Conduct of Bullock Cart Race) Rules, 2017

(1)Any organizer who intends to conduct a bullock cart race shall apply at least fifteen days before the bullock cart race event, to the Collector of the District, in the format specified in Schedule 'A' appended hereto, along with security deposit of rupees fifty thousand in the form of bank guarantee or term deposit receipt, per bullock cart race event along with identity proof and address proof of the organizer.