Section 22(1) in The West Bengal Public Libraries Act, 1979
(1)Whoever contravenes any prevision of this Act or of any rules made thereunder shall, if so other penalty is provided therefor in any other Act, be punishable with fine which may extend to two hundred and fifty rupees or if having been previously convicted of such offence is again convicted of an offence under this Act, with fine which may extend to five hundred rupees.
