Section 107 in The Maharashtra Industrial Relations Act, 1946
107. Penalty for contravention of a Standing Order.
Any employer who acts in contravention of a model standing order applicable under section 35 or section 40-A or a standing order settled under Chapter VII shall, on conviction, be punishable with fine which may extend to Rs. 500 and in the case of a continuing contravention of such standing order, with an additional fine which may extend to Rs. 125 per day for every day during which such contravention continues.
