Section 7 in Karnataka Race Courses Licensing Act, 1952
7. Penalty of contravening conditions of license.
(1)If any person to whom a licence has been granted contravenes any of the conditions subject to which such licence was granted, such person shall, without prejudice to any action that may be taken by the Government under sub-section (5) of Section 4, be punishable with fine which may extend to one thousand rupees.(2)If any person to whom a permit has been granted by a licensee contravenes any of the conditions subject to which such permit was granted, he shall without prejudice to any action that may be taken by the Government under sub-section (5) of Section 4, be punishable with fine which may extend to one thousand rupees.
