Section 7(3) in The West Bengal Clinical Establishments Act, 1950
(3)[ Subject to the provisions of sub-section (1) and sub-section (2), any person who contravenes any of the terms and conditions referred to in subsection (5) of section 4 shall, notwithstanding any cancellation of registration and license under section 5, be guilty of an offence and shall-] [Sub-sections (3) and (4) inserted by West Bengal Act 30 of 1992.](a)on conviction for a first offence be punishable with imprisonment for a term which may extend to six months [and with fine which may extend to one thousand rupees] [Words substituted by West Bengal Act 19 of 1998.], and(b)on conviction for a second or subsequent offence be punishable with imprisonment for a term which may extend to two years or with fine which may extend to two thousand rupees or with both.
