Section 54 in The Maharashtra Shops and Establishments Act, 1948
54. Employee contravening section 18(2), 24, 31 and 65.
- If any employee contravenes the provisions of sub-section (2) of section 18, 24, 31 or 65 he shall, on conviction [be punished for each offence with fine which shall] [Substituted for the words 'be punished with fine which shall not be less than ten rupees' by Maharashtra 64 of 1977, Section 18 & 19.] not be less than [five hundred rupees] [Substituted for the words 'fifty rupees' by Maharashtra 34 of 2005, Section 6(a).] and which may extend to [five thousand rupees.] [Substituted for the words 'one thousand rupees' by Maharashtra 34 of 2005, Section 5(b).]
