Section 78(2) in Bombay Industrial Relations Act, 1946
(2)Every offence publishable under this Act shall be tried by the Labour Court within the local limits of whose jurisdiction it was committed.Explanation - A dispute falling under clause (a) of paragraph A of sub-section (1) shall be deemed to have arisen if within the period prescribed under the proviso to subsection (4) of section 42, no agreement is arrived at in respect of an order, matter or change referred to in the said proviso.
