Section 34(8)(a) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(a)where the offence consists of the failure to pay or evasion of any fee or other amount recoverable under this Act or the rules or bye-laws made thereunder, in addition to the fee or other amount so recoverable a sum not exceeding five hundred rupees or double the amount of fee or other amount whichever is greater, and