Section 4F in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
4F. Penalty.
(1)Any person who erects any building in contravention of the provisions of section 4A, shall, without prejudice to any action that may be taken against him under section 4D, be punishable with imprisonment which may extend to six months or to fine which may extend to one thousand rupees or to both.(2)Any person who, without lawful excuse, obstructs the Administrator or any officer, employee or other person, as the case may be, in the exercise of any of the powers conferred upon him under section 4E shall be punishable with imprisonment which may extend to three months or to fine which may extend to five hundred rupees or to both.]
