Section 18 in The West Bengal Lifts And Escalators Act, 1955
18. Penalty.
- Whoever contravenes any of the provisions of this Act or any rule made thereunder or any order passed under section 12 by an Inspector of Lifts or an officer authorised by the State Government shall, on conviction, be punishable with fine which may extend to five hundred rupees and in the case of a continuing contravention with an additional fine which may extend to fifty rupees for every day during which such contravention continues after conviction for the first such contravention.
