Section 18 in The Maharashtra Casinos (Control and Tax) Act, 1976
18. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the games of wagering or betting which shall be casino games for the purposes of this Act and the rules to be observed in playing such games;(b)the form and manner of making application for a licence and the fees to be paid for its grant or renewal and the conditions subject to which it may be granted;(c)the manner of keeping accounts relating to a casino, the other particulars to be shown in the accounts, and the form in which and the intervals at which they shall be submitted to the State Government, or to the officer authorised;(d)the restrictions or conditions with regard to the age of the persons who may be admitted to, or employed in, a casino or who may be permitted to play casino games or otherwise take part in the organisation or exhibition of such games;(e)the other restrictions or conditions with regard to the admission of the participants and guests to a casino and the fees, if any, to be charged for their admission;(f)the hours and days when a casino may be kept open;(g)the types and specifications of the places which may be used for housing a casino and the localities where casinos may be situated and the maximum number of licences which may be granted in any area or locality;(h)the types of notices to be exhibited and the manner in which they are to be exhibited in or outside a casino;(i)the restrictions or conditions with regard to the advertisements pertaining to a casino;(j)the restrictions or conditions with regard to providing credit facilities by the licensee to the participants in casino games and the prohibition or regulation of participation by proxy in casino games;(k)any other matter which is required to be or may be prescribed.(3)In making any rule the State Government may direct that a breach thereof by a licensee or by any person acting on his behalf shall, on conviction, be punished with fine not exceeding five thousand rupees and a breach thereof by and other person Shall, on conviction, be punished with fine not exceeding one thousand rupees.(4)Every rule made under this section shall be laid as soon as may be after it is made before each House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made, and notify such decision in the Official Gazette, the rule shall from the date of publication of such notification have effect only in such modified form or be of no effect, as the case may be; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done or omitted to be done under that rule.
