Section 77(4) in The West Bengal Maritime Board Act, 2000
(4)Any person who contravenes any of the provisions of this Act or of the [rules, or the orders,] [Words substituted for the words 'rules, or the regulations, or the orders.' by West Bengal Act 24 of 2002, w.e.f. 10.1.2003.] made thereunder, for the contravention of which no penalty is expressly provided therein, shall be punishable with fine which may extend to five hundred rupees.
