Section 33(2) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958
(2)(a)Any employer who fails to reinstate an employee in accordance with any order of the appellate authority passed under clause (b) of sub-section (2) of section 31 shall, on conviction, be punishable with fine which may extend to two hundred and fifty rupees.(b)Any employer, who after having been convicted under clause (a), continues to fail to reinstate an employee in accordance with the order mentioned in that clause shall, on conviction, be punishable for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to twenty rupees.(c)Any Court trying an offence punishable under this sub-section may direct that the whole or any part of the fine realised from the accused shall be paid by way of compensation to the person, who, in its opinion, has been injured by such failure.
