Section 14U(4) in West Bengal Land Reforms Act, 1955
(4)[ Any raiyat who transfers any land in contravention of the provisions of sub-section (1) or sub-section (2) shall be punishable with fine which may extend to two thousand rupees or with imprisonment for a term which may extend to six months or with both :Provided that nothing in this sub-section shall apply to any transfer made in accordance with the provisions of any law for the time being in force.] [Sub-section (4) was Inserted by ibid.]
