Section 26 in The West Bengal Gambling and Prize Competitions Act, 1957
26. Penalty for promoting or conducting any prize competition in contravention of the provisions of sections 21 and 22.
- If any person promotes or conducts any prize competition in contravention of the provisions of section 21 or section 22, he shall on conviction be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
