Section 6 in The Maharashtra Casinos (Control and Tax) Act, 1976
6. Penalty for contravention of conditions of licences.
- Without prejudice to the provisions of the last preceding section, if the holder of any licence under this Act or any person acting on his behalf has committed a breach of any of the conditions of the licence, he shall, on conviction, be punished with fine which may extend to five thousand rupees.
