Section 18(3) in The West Bengal Motor Vehicles Tax Act, 1979
(3)Any person who wilfully fails to stop a motor vehicle when required to do so under sub-section (1) of section 16 shall, on conviction, be punishable with a fine which may extend to [one thousand rupees.] [Words substituted for the words 'five hundred rupees.' by W.B. Act 19 of 2003.]
