Section 9 in The Obstructions in Fairways Act, 1881
9. Penalty for breach of such rules.
Whoever is guilty of any act or omission in contravention of the rules made under section 8, may be tried for such offence in any district or presidency-town in which he is found, and shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
