Section 27 in The West Bengal Gambling and Prize Competitions Act, 1957
27. Penalty for failure to keep and submit accounts.
- If any person liable under section 24 to keep accounts or to submit statements of accounts fails to keep accounts or to submit statements of accounts as required by that section or keeps accounts or submits statements of accounts which are false and which he either knows or believes to be false or does not believe to be true, he shall, on conviction be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both, but nothing contained in this section shall affect the provisions contained in section 25.
