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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(1)(e) in The West Bengal Motor Vehicles (Taxation On Goods And Passengers) Act, 1985

(e)contravenes any of the provisions of this Act or rules made thereunder, shall be punishable with simple imprisonment which may extend to six months or with fine not exceeding one thousand rupees or with both and for the offence of contravention of sub-section (2) of section 10 the Court may, in addition to fine, order confiscation of his goods vehicle or stage carriages seized under section 10.