Section 40(1) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981
(1)Save as otherwise expressly provided in this act, any person who contravenes any of the provisions of this act or of any rules made thereunder, or fails to pay wages or compensation.in accordance with any order of the appellate authority passed under sub-section (2) of section 37 of this act, shall be punishable, for the first offence with fine which may extend to fifty rupees and for a second or any subsequent offence with imprisonment for a term which may extend to three months or with fine which shall not be less than two hundred rupees or more than five hundred rupees or with both.
