Section 5(3) in Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958
(3)If any of the conditions specified in sub-section (2) is broken, every person concerned in the promotion or conduct of the lottery shall, on conviction, be punishable:-(a)for the first offence with fine which may extend to one thousand rupees,(b)for the second offence with fine which may extend to one thousand rupees, and(c)for any subsequent offence with imprisonment' for a term which may extend to three months or with fine which may extend to five thousand rupees or with both:Provided that in any proceeding under this section, it shall >be a defence to prove that the breach was committed without his knowledge.Explanation.- The entertainments to which this section applies are bazaars, sales of work, fetes and other entertainments of a similar character, whether limited to one day or extending over two or more days.
