Section 13B(3) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(3)Any promoter who fails to comply with, or contravenes, the provisions of section 10 or section 12 of this Act or the rules made thereunder, shall, on conviction, be punished with imprisonment of either description for a term, not being less than three months, which may extend to three years or with fine which may extend to ten thousand rupees or with both.
