Section 23 in The West Bengal Additional Tax and One-Time Tax on Motor Vehicles Act, 1989
23. Penalty.
- Whoever contravenes any provision of this Act or of any rules or orders made thereunder shall, if no penalty is provided for such contravention, be punishable for the first offence, with fine which may extend to three hundred rupees and, for any second or subsequent offence, with fine which may extend to five hundred rupees.
