Section 21 in The West Bengal Board Of Secondary Education Act, 1963.
21. Penalties.
[(1) Whoever contravenes any of the provisions of this Act, shall on conviction, be punishable with fine which may extend to two thousand rupees but shall not be less than one hundred rupees for the first offence.] [Substituted by Act No. 21 of 2015, dated 31.7.2015.](1A)Whoever contravenes, after the first offence, any of the provision of this Act, shall be punishable with imprisonment for a term which may extend to [six] [Substituted 'three' by Act No. 21 of 2015, dated 31.7.2015.] months, or with fine which may extend to [five] [Substituted 'one' by Act No. 21 of 2015, dated 31.7.2015.] thousand rupees, or with both :Provided that for the purpose of this sub-section, no cognizance shall be taken of any conviction upon complaint of an Inspector appointed under section 19, made more than two years before the date on which the commission of the offence, which is being punished, came to the knowledge of such inspector.(2)Whoever makes or causes or allows to be made in any register, record, document or notice required to be maintained and kept or displayed under this Act or the rules thereunder any entry which is to his knowledge false in any material particular, or willfully omits or causes or allows to be omitted from any such register, record, document or notice an entry required to be made therein, shall, on conviction, be punishable with imprisonment of either description for a term which may extend to [six] [Substituted 'three' by Act No. 21 of 2015, dated 31.7.2015.] months or with fine which may extend to [five] [Substituted 'one' by Act No. 21 of 2015, dated 31.7.2015.] thousand rupees, or with both.
