Section 89 in The M.P. Industrial Relations Act, 1960
89. Penalty for instigating etc., illegal strikes, lock-outs, closure or stoppage.
(1)Any person who instigates or incites others to take part in or otherwise acts in furtherance of a lock-out or a closure for which an employer is punishable under Section 87 or a strike or a stoppage for which any employee is punishable under Section 88 shall, on conviction, be punishable with imprisonment of either description for a term which may extend to three months, or with fine or with both :Provided that no person shall be punished under this section, where the Court trying the offence is of opinion that in the circumstances of the case a reasonable doubt existed at the time of the commission of the offence about the legality of the strike, lock-out, closure or stoppage, as the case may be.Explanation I. - For the purposes of this section, a person who contributes, collects, disburses or solicits funds for the purposes of any such strike, lock-out, closure or stoppage shall be deemed to act in furtherance thereof.Explanation II. - A person shall be deemed to have committed an offence under this section if, before an illegal strike, lock-out, closure or stoppage has commenced, he has instigated or incited others to take part in or otherwise acted in furtherance of such strike, closure, lock-out or stoppage.
