Section 59(1) in Dock Workers (Safety, Health and Welfare) Scheme, 1961
(1)Save as otherwise expressly provided in this Scheme whoever being a person whose duty it is to comply with any of the paragraphs in this Scheme contravenes any of its provisions shall be punishable with imprisonment not exceeding three months in respect of a first contravention or six months in respect of any subsequent contravention or with fine not exceeding rupees five hundred in respect of a first contravention or rupees one thousand in respect of subsequent contravention or with both imprisonment and fine as aforesaid.
