Section 53(7) in West Bengal Town and Country (Planning and Development) Act, 1979
(7)Any person prosecuted under clause (a) of sub-section (6) shall be punishable with simple imprisonment for a term which may extend to six months or with a fine which may extend to two thousand rupees, or with both, and in the case of a continuing offence, with a further fine which may extend to two hundred rupees for every day during which such offence continues.
