Section 31(2) in The West Bengal Law Clerks Act, 1997
(2)Any person who, having custody of documents or funds, fails to make over to the Administrator within fifteen days from the date of his appointment such documents or funds and any person who, on receipt of a requisition from the Administrator to make over documents or funds of the State Council, fails without sufficient cause to make over such documents or funds within fifteen days from the date of receipt of .the requisition, shall be punished with imprisonment for a term which may extend to two years and with fine which may extend to two thousand rupees.
