Section 8 in The West Bengal Anti-Profiteering Act, 1958
8. Penalty for contravention of section 3A or section 6 section 7.—
Any dealer who fails to comply with the order made under section 3 A or fails to comply with any of the provisions of section 6 or with a requisition issued thereunder or obstructs any officer in the exercise of his powers under section 7 shall be punishable with rigorous imprisonment which may extend to two years but shall not be less than three months:Provided that the Court on being satisfied that good and sufficient reasons have been made out may reduce the minimum punishment for three months to one month.
