Section 17 in The M.P. Live-Stock Improvement Act, 1950
17. Penalty for other offences.
- Whoever-(a)keeps a bull in contravention of this Act or of any rule or order made thereunder; or(b)neglects or fails to submit a bull for inspection when required to do so under Section 6 or Section 11; or(c)neglects or fails to comply with tin order served under Section 9; shall be punishable with fine which may extend to fifty rupees and in the case of a second or any subsequent offence with fine which may extend to one hundred rupees.
