Section 22(2) in The Punjab Shops and Commercial Establishments Act, 1958
(2)In any case instituted for a contravention of the provisions of sub- section (1), if a [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964.] is satisfied that an employee has been removed without reasonable cause, the [Judicial Magistrate] [Substituted for the word 'Magistrate' by Punjab Act 25 of 1964.] shall, for reasons to be recorded in writing, award compensation to the employee equivalent to two months' salary :Provided that no such claim shall be entertained unless it is preferred by the employee within six months from the date of his removal.
