Section 93 in The M.P. Industrial Relations Act, 1960
93. Penalties for offences not provided for elsewhere.
- Whoever contravenes [any of the provisions of this Act or of any rule made thereunder or of any order in writing given thereunder] [Substituted by M.P. Act No. 34 of 1961.], shall, on conviction if no other penalty is elsewhere provided by or under this Act for such contravention, be punishable with fine which may extend to one hundred rupees and in the event of such person having been previously convicted of an offence under this Act or any rule made thereunder with fine which may extend to two hundred rupees.
