Section 12 in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
12. Certificate not to be assigned
. Any person, who lends, transfers or assigns the certificate of registration issued under this Act, shall be liable to punishment with imprisonment [which may extend to two years] [Substituted by section 15, ibid (w.e.f. 10.9.2010) for the wors which shall not be less than three years but may extend to seven years.].
