Section 51(2) in Telangana Shops and Establishments Act, 1988
(2)When any application under sub-section (1) is entertained the authority shall, hear the applicant and the employer or give them an opportunity of making representation either in person or through an authorised representative, and after such further inquiry, if any, as may be necessary, may, without prejudice to any other penalty to which such employer is liable under this Act, direct the refund to the employee of the amount deducted, or the payment of the delayed wages or the service compensation together with the payment of such compensation as the authority may think fit, not exceeding ten times the amount deducted or the amount of delayed wages and not exceeding ten rupees in case of service compensation:Provided that, no direction for the payment of compensation shall be made in the case of delayed wages or service compensation if the authority is satisfied that the delay was due to-(a)a bonafide error or a bonafide dispute as to the amount payable to the employee; or(b)the existence of exceptional circumstances, such that the employer was unable, though exercising reasonable diligence, to make prompt payment; or(c)the failure of the employee to accept payment.
