Section 13B(2) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993
(2)Any promoter who fails to comply with, or contravenes, the provisions of section 7, sub-sections (1) and.(2) of section 8, section 9, or section 11, of this Act, or the rules made thereunder, shall on conviction, be punished with imprisonment of either description for a term, not being less than three months which may extend to four years or with fine which may extend to twenty-five thousand rupees or with both:Provided that the court may, for reasons to be recorded in the judgment, impose a fine exceeding twenty-five thousand rupees.
