Section 77 in The West Bengal Maritime Board Act, 2000
77. Penalties.
(1)Whoever contravenes the provisions of any order made under section 31 or any notification under section 32 or any notice under section 33 or fails to comply with any condition specified in any order under section 34 shall be punishable with fine which may extend to one thousand rupees and, where the contravention or failure is a continuing one, with a daily fine which may extend to one hundred rupees during the continuance of such offence.(2)Any person who contravenes the provision of section 39 shall be punishable with fine which may extend to one thousand rupees and, where the contravention is a continuing one, with a daily fine which may extend to one hundred rupees during the continuance of such offence.(3)Any person who, with the intention of evading payment of the rates lawfully due in respect of any goods, or vessels carrying any goods, to the Board,-(a)understates or incorrectly gives the weight, quantity, value or description of such goods or the tonnage of such vessel in any document presented to any employee of the Board for the purpose of enabling him to determine such rates, or(b)removes, or attempts to remove, or abets the removal of, such goods or such vessel, shall re punishable with fine which may extend to twice the amount of rates so due, subject to a minimum of two hundred rupees.(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.(5)[ Any person who contravenes the provisions of any regulations made under this Act shall be punishable with fine which may extend to five hundred rupees and, where the contravention is a continuing one, with a daily fine which may extend to one hundred rupees during the continuance of such offence.] [Sub-section (5) inserted by West Bengal Act 24 of 2002, w.e.f. 10.1.2003.]
