Section 4(2B) in West Bengal Land Reforms Act, 1955
(2B)If any raiyat commits a breach of the provisions of sub-section (2A), the prescribed authority may, after giving in the prescribed manner an opportunity to the raiyat to show cause against the action proposed to be taken, impose upon him a fine not exceeding two thousand rupees, and where the breach is a continuing one, a further fine not exceeding two hundred rupees for each day during which the breach continues. Such fine, if not duly paid, shall be recoverable as a public demand.
