Section 20(6) in Himachal Pradesh Shops and Commercial Establishments Act, 1969
(6)In case of any contravention of the foregoing provisions of this section, the employer of an establishment shall be liable, on conviction, to a fine not exceeding [two hundred rupees] [The words 'fifty rupees' substituted for the words 'five rupees' vide H.P. Act No. 15 of 2004 and again the words 'two hundred rupees' substituted for the words 'fifty rupees' vide H.P. Act No. 27 of 2012.] rupees for every day on which the contravention occurs or continues.
