Section 21(1A) in The West Bengal Board Of Secondary Education Act, 1963.
(1A)Whoever contravenes, after the first offence, any of the provision of this Act, shall be punishable with imprisonment for a term which may extend to [six] [Substituted 'three' by Act No. 21 of 2015, dated 31.7.2015.] months, or with fine which may extend to [five] [Substituted 'one' by Act No. 21 of 2015, dated 31.7.2015.] thousand rupees, or with both :Provided that for the purpose of this sub-section, no cognizance shall be taken of any conviction upon complaint of an Inspector appointed under section 19, made more than two years before the date on which the commission of the offence, which is being punished, came to the knowledge of such inspector.
