Section 38 in Jammu and Kashmir Shops and Establishments Act, 1966
38. Contravention of certain provisions and offences
(a) If any employer fails to send to the Inspector of the area concerned a statement within the period specified in section 6 or to notify a change within the period specified in section 7 or to notify the closing of his establishment under section 8; or(b)if in any establishment there is any contravention of the provisions of section, 9 13, 14, 15, 19, 20, 31, 32 or 33 or any order made thereunder; or(c)if in any establishment any person is required or allowed to work in contravention of sections 11, 12, 16. 17, 18, 21, 22, or 23; or(d)if in any establishment a child, young person or woman is required or allowed to work in contravention of section 24 or 25; or(e)if any employer contravenes the provisions of sections 37, 47, 50, 51 or 52; or(f)if in any establishment there is any contravention of any section, rule or order for which no specific punishment is provided in this Act;the employer and the manager shall, on conviction, each be punished with fine which shall not be less than [two hundred rupees] [Substituted by Act XV of 2002 (Section 2).] and which may extend to [one thousand rupees.][Substituted by Act XV of 2002 (Section 2).]
