Section 18(6) in The West Bengal Motor Vehicles Tax Act, 1979
(6)Any person who contravenes the provision of section 17 shall, on conviction, be liable to simple imprisonment which may extend to six months or to fine which may extend to [two thousand rupees] [Words substiuted for the words 'one thousand rupees.' by W.B. Act 19 of 2003.] or to both. The vehicle shall also be forfeited to the State Government.
