(b)wilfully does any act, in breach of any of the conditions of the license, permit or pass, for which a penalty is not prescribed elsewhere in this Act, shall be liable to fine which may extend to [[ten thousand] [Substituted by section 10 of the Bengal Excise (Amendment) Act, 1983 (West Bengal Act No. 38 of 1983) for the words ten thousand rupeeSection] rupees].]
