Section 11 in The West Bengal Religious Buildings And Places Act, 1985
11. Penalty.
- Whoever contravenes, or attempts to contravene or abets the contravention of, any of the provisions of this Act or the rules made thereunder or any condition subject to which a permission there under may have been granted, shall be punishable with imprisonment of either description for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.
