Section 47 in Bombay Industrial Relations Act, 1946
47. Employer to make change etc., within certain time. - An employer required under the terms of any [effective decision or order of a Wage Board,] Labour Court or the Industrial Court to carry out a change or withdraw an illegal change, shall comply with such requirement within such time as the [Wage Board or] Court giving or making the decision or order prescribes and where no time is prescribed by it within fortyeight hours of the giving or making of the decision or the order [or as the case may be, of the declaration referred to in section 76A or 86F].
