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State of Maharashtra - Section

Section 5 in The Maharashtra Dog Race-Courses Licensing Act, 1976

5. Penalty for taking part in dog-race on unlicensed race course

Whoever takes part in any dog-race on any race-course for which a licence granted in accordance with the provisions of section 4 of this Act is not in force shall, on conviction, be punished with fine which may extend to two hundred rupees.