Section 4 in The West Bengal Anti-Profiteering Act, 1958
4. Offence of profiteering.—
Any dealer who, profiteers in any scheduled article shall be punishable with rigorous imprisonment which may extend to two years with fine or with both, and the entire stock of any scheduled article in respect of which the offence has been committed or such part thereof as to the court may seem fit shall be forfeited to the Government.
