Section 25 in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Act, 1979
25. Contravention of provisions regarding employment of inter-State migrant workmen.—
Whoever contravenes any provisions of this Act or of any rules made thereunder regulating the employment of inter-State migrant workmen, or contravenes any condition of a licence granted under this Act, shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both, and in the case of a continuing contravention, with an additional fine which may extend to one hundred rupees for every day during which such contravention continues after conviction for the first such contravention.
