Section 4F(1) in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
(1)Any person who erects any building in contravention of the provisions of section 4A, shall, without prejudice to any action that may be taken against him under section 4D, be punishable with imprisonment which may extend to six months or to fine which may extend to one thousand rupees or to both.
