Section 18(5) in The West Bengal Motor Vehicles Tax Act, 1979
(5)Any person who obstructs and an officer referred to in sub-section (2) of section 16 in the discharge of his duties shall, on conviction, be liable to pay a fine of [two thousand rupees] [Words substituted for the words 'one thousand rupees.' by W.B. Act 19 of 2003.].
