Section 38(1) in The Central Provinces and Berar Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
(1)An encumbered industrial worker obtaining credit to the extent of fifty rupees or upwards from any person without informing such person that he is an encumbered industrial worker shall, on conviction by a Magistrate, be punishable with imprisonment for a term which may extend to six months or with fine which may extend to two hundred rupees or with both.
