Section 21(2) in The West Bengal Labour Welfare Fund Act, 1974
(2)If any employer-(a)fails to pay any contribution which under this Act, he is liable to pay, or(b)is guilty of any contravention of or non-compliance with any of the requirements of this Act or the rules made thereunder, in respect of which no penalty is provided,he shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both.
