Section 28A(1) in Kerala Labour Welfare Fund Act, 1975
(1)Whoever contravenes, or makes default in complying with any of the provisions of this Act or of any rules or regulations made thereunder shall, if no penalty is provided in section 28 for such contravention or default, be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
