Section 2 in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
2. Any person contravening or attempting to contravene or abetting the contravention of any of the provisions of the aforesaid orders shall be liable to conviction under Section 14 of the U. P. Industrial Disputes Act, 1947 and punishment with imprisonment which may extend to three years or with fine or with both.
