Section 116(3) in The West Bengal Panchayat Act, 1973
(3)Whoever uses without a [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.] any place for the purpose of any trade or business declared under sub-section (1) to be [of special nature] [Substituted 'offensive or dangerous' by Act No. 8 of 2015.], or fails to comply with any condition in respect of such [certificate of registration] [Substituted 'licence' by Act No. 8 of 2015.], shall [on conviction a Magistrate,] [Words inserted by W.B. Act 37 of 1984.] be punished with a fine, which may extend to one hundred rupees, and to a further fine, which may extend to twenty-five rupees for each day after conviction during which he continues to do so.
