Section 102 in Bombay Industrial Relations Act, 1946
102. Penalty for declaring illegal lock-out [or illegal closure]. - Any employer who has commenced a lock-out [or a closure] which a Labour Court holds or the Industrial Court has declared to be illegal shall, on conviction be punishable with fine which may extend to Rs. 2,500 and, in the case of the lock-out [or the closure, as the case may be,] being continued after the lapse of forty-eight hours after it has been held or declared to be illegal, with an additional fine which may extend to Rs. 5,000 for every day during which such lock-out [or closure] continues after such conviction.
