Section 7 in The Maharashtra Dog Race-Courses Licensing Act, 1976
7. Penalty for contravening conditions of licence
(1)If any person to whom a licence has been granted in accordance with the provisions of section 4 of this Act contravenes any of the conditions subject to which such licence is granted, such person shall, on conviction, be punished with fine which may extend to one thousand rupees.(2)If any person to whom a permit has been granted by a license in pursuance of the provisions of sub-section (3) of section 4 of this Act, contravenes any of the conditions subject to which such permit is granted he shall, on conviction, be punished with fine which may extend to one thousand rupees.
