Section 42(1) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
(1)Notwithstanding anything contained in section 40, an appeal shall lie to the Industrial Court-(a)against a conviction by a Labour Court, by the person convicted;(b)against an acquittal by a Labour Court in its special jurisdiction, by the complainant;(c)for enhancement of a sentence awarded by a Labour Court in its special jurisdiction, by the State Government.
