Section 33A in The West Bengal Fire Services Act, 1950
33A. [ Penalty for erecting structure, etc., in contravention of section 23A. [Section 33A inserted by W.B. Act 27 of 1951.]
- Any person who erects any structure or pandal in contravention of the provisions of sub-section (2) of section 23A, shall be punishable, on conviction [* * * *], [with fine not exceeding [(fifty thousand)] [Words substituted for the words 'with fine not exceeding one hundred rupees or with imprisonment for a term which may extend to one month or with both, and with further fine not exceeding ten rupees for each day' by W.B. Act 11 of 1988.] rupees or with imprisonment for a term which may extend to six months or with both, and with further fine not exceeding [(three thousand)] [Words substituted for the words 'one hundred' by W.B. Act 7 of 1996.] rupees for each day] during which such contravention continues.]
