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State of West Bengal - Section

Section 19 in The West Bengal Highways Act, 1964

19. General provision for punishment of offences.

- Whoever contravenes any provision of this Act or of any rule or order made thereunder shall, if no other penalty is provided for the offence, be punished, on conviction, -
(a)for a first offence with fine which may extend to five hundred rupees,
(b)for a subsequent offence with fine which may extend to one thousand rupees.