Section 102 in The Gujarat Industrial Relations Act, 1946
102. Penalty for declaring illegal lock-out [or illegal closure] [These words were inserted by Bombay 74 of 1948, section 25(c).].
- Any employer who has commenced a lock-out [or a closure] [These words were inserted by Bombay 74 of 1948, section 25(c).] 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. 2,500 and, in the case of the lock-out [or the closure, as the case may be,] [These words were inserted, by Bombay 74 of 1948, section 25(c).] being continued after the lapse of forty-eight hours after it has been held or declared to be illegal, with an additional fine which may extend to Rs. 5,000 for every day during which such lock-out [or closure] [These words were inserted, by Bombay 74 of 1948, section 25(c).] continues after such conviction.
