Section 11J in The West Bengal Fire Services Act, 1950
11J. [ Penalty for contravention of provisions of Chapter IIIA. [Chapter IIIA containing Sections 11A to 11K inserted by W.B. Act 7 of 1996.]
- Whoever contravenes any provision of Chapter IIIA or the rules made thereunder or fails to comply with any requisition lawfully made to him under any provision of Chapter IIIA or the rules made thereunder shall, without prejudice to any other action that may be taken against him under section 36 or section 37, be punishable with imprisonment for a term of three years which may extend to five years or with fine of twenty thousand rupees which may extend to five lakh rupees or with both and, where the offence is a continuing one, with a further fine of one thousand rupees which may extend to ten thousand rupees for every day during which such offence continues after the conviction for the first such offence.]
