Section 2D in The West Bengal Gambling and Prize Competitions Act, 1957
2D. Penalty for contravention of condition of license.
(1)If any person or association of persons to whom a license has been granted under section 2C contravenes any of the provisions subject to which such license was granted, such person or association of persons shall be punishable with fine which may extend to one thousand rupees.(2)If any book-maker to whom a license has been granted by a licensee in pursuance of the provisions of sub-section (5) of section 2C contravenes any of the conditions subject to which such license was granted, he shall be punishable with fine which may extend to one thousand rupees.]
