Section 46F in The Bengal Agricultural Debtors Act, 1936
46F. [ Penalty. - [Sections 46A to 46F inserted by Bengal Act 5 of 1942.]
Any person who acts as a tout whilst his name is included in a list of touts referred to in sub-section (1) of section 46A shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees or with both].
