Section 18(2) in The West Bengal Motor Vehicles Tax Act, 1979
(2)Any person who fails to exhibit the tax token in the manner prescribed under sub-section (2) of section 8 shall, on conviction, be punishable with a fine which may extend to [four hundred rupees.] [Words substituted for the words 'two hundred rupees.' by W.B. Act 19 of 2003.]
