Section 27(2) in The West Bengal Comprehensive Area Development Act, 1974
(2)If the cultivator does not comply with the directions issued by the Project Director under sub-section (1), a Board consisting of such number of persons not exceeding five to be appointed by the State Government in this behalf, upon complaint made to it by the Project Director, may, in such manner as may be prescribed and after giving the cultivator an opportunity to show cause against the action proposed to be taken, impose upon him a fine not exceeding five hundred rupees, and where the breach is a continuing one a further fine not exceeding twenty-five rupees for each day during which the breach continues and such fine if not duly paid shall be recoverable as a public demand under the Bengal Public Demands Recovery Act, 1913.
