Section 19(2) in West Bengal Tea Plantation Employees' Welfare Fund Act, 2015
(2)If any person is guilty of misappropriation of money or property received under this Act or non-compliance with any of the requirements of this Act or the rules made thereunder, in respect of which no penalty is provided, he shall be punishable with imprisonment for a term which may extend to two years and with fine which may extend to ten thousand rupees.
