Section 36(3) in The Bombay Diseases of Animals Act, 1948
(3)In making a rule under sub-section (1) or sub-section (2), the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may provide that a breach thereof shall be punishable with fine which may extend in the case of a first conviction to Rs.50 and in the case of a second or subsequent conviction to Rs.100.
