Section 7(1) in The West Bengal Clinical Establishments Act, 1950
(1)Any person-(a)who contravenes the provisions of section 3, or(b)who contravenes the provisions of sub-section (2) of section 6, or(c)being the holder of a license granted under this Act in respect of any clinical establishment, uses or allows such establishment to be used for [immoral purposes in contravention of the terms and conditions referred to in clause (a) of sub-section (5) of section 4,] [Words, figures, letter and brackets substituted by West Bengal Act 30 of 1992.]shall be guilty of an offence and shall-(i)on conviction for a first offence be punishable with imprisonment for a term which may extend to [three years or with fine which may extend to] [Words substituted by West Bengal Act 30 of 1992.][ten thousand rupees] [Words substituted by West Bengal Act 19 of 1998.] or with both, and(ii)on conviction for a second or subsequent offence be punishable with imprisonment for a term which may extend to [seven years] [Words substituted by West Bengal Act 30 of 1992.][and with fine which may extend to twenty thousand rupees,] [Words substituted by West Bengal Act 19 of 1998.]and shall in addition be liable to a fine which may extend to [five thousand rupees per diem] [Words first substituted by West Bengal Act 30 of 1992, then again substituted by West Bengal Act 19 of 1998.] for which the offence continues after conviction.
