Section 3(3) in The West Bengal Mazdoor, Tindal, Loader, Godownman And Other Workers (Regulation Of Employment And Welfare) Act, 1981
(3)A scheme may further provide that a contravention of any provision thereof shall be punishable with imprisonment for such term as may be specified (but in no case exceeding six months in respect of a first contravention or one year in respect of any subsequent contravention), or with fine which may extend to such amount as may be specified (but in no case exceeding one thousand rupees in respect of a first contravention or three thousand rupees in respect of any subsequent contravention), or with both imprisonment and fine as aforesaid and, if the contravention is continued after conviction, with a further fine which may extend to two hundred rupees for each day on which the contravention is so continued.
