Section 13 in The Maharashtra Live-Stock Improvement Act, 1933
13. Penalty for keeping a bull in contravention of this Act or rules or without or in contravention of licence.—
Whoever in contravention of this Act or any rule or order made under this Act or of any terms, conditions or restrictions of licence keeps a bull shall on conviction, be punished for a first offence with fine which may extend to twenty-five rupees and for a second or subsequent offence with fine which may extend to fifty rupees.
