Section 11 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
11. Penalty for malpractice
. Any person, who commits malpractice or contravenes any of the provisions of this Act, for which no specific penalty has been provided, shall be liable to punishment with imprisonment [which may extend to two years] [Substituted by section 14. ibid (w.e.f. 10.9.2010) for the words which shall not be less than three years but may extend to seven years.].
