Section 15 in The Maharashtra Live-Stock Improvement Act, 1933
15. Penalty for neglect or failure to comply with requisition under section 10 or 12.—
Whoever neglects or fails to submit a bull for inspection when required by live-stock officer for inspection under section 10 or whoever fails to produce a licence when required to do so, in accordance with the provisions of section 12 shall on conviction be punishable with fine which may extend to Rs. 25.
