Section 13A in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
13A. [ Offences.
(1) Any offence committed by a promoter by violation of the provisions of sub-section (1) of section 3, section 7, sub-sections (1) and (2) of section 8, section 9, and section 11, of this Act shall be cognizable and non-bailable offence.(2)Any offence committed by a promoter by violation of the provisions under section 10, and section 12, of this Act shall be non-cognizable and bailable offence.
