Section 103 in The Maharashtra Industrial Relations Act, 1946
103. Penalty for declaring or commencing illegal strike or illegal stoppages.
Subject to the provisions of sub-section (3) of section 97, any employee who has gone on strike or stoppage or who joins a strike or a stoppage which a Labour Court holds or the Industrial Court has declared to be illegal shall, on conviction, be punishable with fine, which may extend to Rs. 10 and in the case of his continuing on strike or on stoppage, as the case may be, after the lapse of forty-eight hours after it is held or declared to be illegal, with an additional fine which may extend to Re. 1 per day for every day during which such strike or stoppage continues after such conviction subject to a maximum of Rs. 50.
