Section 18(7) in The West Bengal Motor Vehicles Tax Act, 1979
(7)[ Any person who drives any motor vehicle in respect of which the tax has not been paid shall be punishable with a fine which may extend to] [Sub-sections (7) and (8) Inserted by W.B. Act 6 of 1992, w.e.f. 25.11.1991.][two thousand rupees] [Words substituted for the words 'one thousand rupees.' by W.B. Act 19 of 2003.].
