Section 18 in The Punjab Shops and Commercial Establishments Act, 1958
18. Relisation of compensation.
(1)In case of contravention of the provisions of section 16, if a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964.] is satisfied that the employee has not been paid his due wages, he shall direct the employer to pay the wages along with compensation not exceeding eight times the amount of wages withheld.(2)The amount of wages withheld and compensation payable under this section shall for the purposes of its recovery be deemed to be a fine imposed under this Act in addition to the penalty imposed under section 26 and shall be realised as such.
