Section 52 in The Maharashtra Shops and Establishments Act, 1948
52. Contravention of certain provisions and offences.
(a)If any employer fails to send to the Inspector a statement within the period specified in section 7 or to notify a change within the period specified in section 8 or to notify the closing of his establishment under section 9; or(b)If in any establishment there is any contravention of any of the provisions of sections 10, 11, 13, 18, 19, 20, 26, 27, 39, 40, 41 or 42 or any orders made thereunder; or(c)If in any establishment any person is required or allowed to work in contravention of sections 14, 15, 16, 17, 21, 22, 23, 24, 28, 29, 30, or 31; or(d)If in any establishment a child or young person or woman is required or allowed to work in contravention of section 32, 33 or 34; or(e)[ If any employer or manager contravenes the provisions of Section 51 or any, employer contravenes the provisions of section 62 or 65; or] [Substituted by Bombay 28 of 1952, Section 16.](f)If in any establishment there is any contravention of any section, rule or order for which no specific punishment is provided in this Act;the employer and the manager shall, on conviction, each be punished [for each offence] [Substituted for the portion beginning with the words 'with fine' and ending with words 'and fifty rupees' by Maharashtra 35 of 1986, Section 5(a).] with fine which shall not be less than [one thousand rupees] [Substituted for the words 'fifty rupees' by Maharashtra 34 of 2005, Section 4(a), 5(a).] and which may extend to [five thousand rupees] [Substituted for the words 'five hundred rupees' by Maharashtra 34 of 2005, Section 4(b).]:[Provided that, if the contravention of the provisions of sub-section (1) of section 7 is continued after the expiry of the tenth day after convictions the employer shall on conviction be punished with a further fine which may extend to [one hundred rupees] [Added by Maharashtra 26 of 1961, Section 18.] for each day on which the contravention is so continued.]
