Section 14 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
14. Penalty.
(1)Whoever occupies, a remains in occupation of, or allows any person to occupy, any Government premises in violation of any of the provisions of this Act shall, without prejudice to any other action that may be taken against him under this Act, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five thousand rupees, or with both.(2)Any offence punishable under sub-section (1) shall be a cognizable offence.
