Section 44 in The M.P. Shops and Establishments Act, 1958
44. Contravention of certain provisions and offences.
(a)If any employer fails to send to the Inspector of the area concerned a statement within the period specified in Section 6 or to notify a change within the period specified in Section 7 or to notify the closing of his establishment under Section 8; or(b)if in any establishment there is any contravention of the provisions of Section 9, 13, 14, 15, 19, 20, 31, 32 or 33 or any orders made thereunder; or(c)if in any establishment any person is required or allowed to work in contravention of Section 11, 12, 16, 17, 18, 21, 22 or 23; or(d)[ if in any establishment a child, young person or woman is required or allowed to work in contravention of Section 24, 25-A or 25-B; or] [Substituted by M.P. Act No. 19 of 1967.](e)if any employer contravenes the provisions of Section 43, 54, 57 or 58; or(f)if in any establishment there is any contravention of any section, rule or order for which no specific punishment is provided in this Act, the employer and the manager shall, on conviction, each be punished with fine which shall not be less than [fifty rupees] [Substituted by M.P. Act No. 10 of 1982.] and which may extend to [five hundred rupees;] [Substituted by M.P. Act No. 10 of 1982.][Provided that if the contravention of the provisions of sub-sections (2) and (5) of Section 6 is continued after the expiry of the tenth day after conviction, the employer shall on conviction be punished with a further fine which may extend to [fifty rupees] [Inserted by M.P. Act No. 19 of 1967.] for each day on which the contravention is so continued.]
