Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 268] [Entire Act]

Union of India - Section

Section 31 in The Industrial Disputes Act, 1947

31. Penalty for other offences.

(1)Any employer who contravenes the provisions of section 33 shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
(2)Whoever contravenes any of the provisions of this Act or any rule made thereunder shall, if no other penalty is elsewhere provided by or under this Act for such contravention, be punishable with fine which may extend to one hundred rupees.
[Tripura].- After Section 31, a new Section 31A shall be inserted, as follows:-31A. Compounding of offences.- (1) Any offence punishable under Sections 25Q, 25R, 25U, 26, 27, 28, 29, 30A and Sub-Section (1) and (2) of Section 31 may, either before or after the institution of the prosecution, on an application by the alleged offender, be compounded by such officer or authority as the State Government may by notification in the Official Gazette, specify in this behalf for such amount as specified in the table below: -{|
SI.No. Section Compounding amount
1. 25Q 25 days wages last drawn by each workman
2. 25R 60 days wages last drawn by each workman
    (i) By each workman Rs. 150/- per day but not,exceeding Rs. 3,000/- in aggregate.
(ii) By employer Rs. 300/- per day but notexceeding the amount in aggregate as shown below:
3. 25U Number of workman employed in the Industry Amount not exceeding
1 to 50 Rs. 7,000/-
51 to 100 Rs. 10,000/-
101 to 500 Rs. 15,000/-
More than 500 Rs. 20,000/-
    (i) In case of illegal strike, Rs. 150/- per dayby each workman but not exceeding Rs. 300/- in aggregate.
(ii) In case of illegal lock-out Rs. 300/- perday by an employer but not exceeding the amount in aggregate asshown below
4. 26 Number of workmen employed in the industry Amount not exceeding
1 to 50 Rs. 7,000/-
51to 100 Rs. 10,000/-
101 of 500 Rs. 15,000/-
More than 500 Rs. 20,000/-
5. 27 and 28 As per Section 26 above for illegal strike andlockout.
6. 29 Rs. 200/- per day in respect of each of theworkman
7. 30A 25 days wages last drawn by each workman
    Number of workman employed in the Industry For first offence For the Second offence For third offence
8. 31(1) 1 to 50 Rs. 10,000/- Rs. 15,000/- Rs. 20,000/-
51 to 100 Rs. 15,000/- Rs. 20,000/- Rs. 25,000/-
101 to 500 Rs. 20,000/- Rs. 25,000/- Rs. 30,000/-
More than 500 Rs. 30,000/- Rs. 35,000/- Rs. 40,000/-
    (i) For each workman,for the first offence Rs. 1,000/- for the second offence Rs.2,000/- and for the third offence Rs. 3,000/-(ii) For employer:-
9. 32(2) Number of workmen employed in the Industry For first offence Fort he second offence For third offence
1 to 50 Rs. 1,500/- Rs. 3,000/- Rs. 6,000/-
51 to 100 Rs. 3,000/- Rs. 6,000/- Rs. 10,000/-
101 to 500 Rs. 4,000/- Rs. 8,000/- Rs. 15,000/-
Provided that theState Government may, by notification in the Official Gazette,amend the composition amount specified in the above Table.Provided further thatthe offence committed of the same nature shall be compoundableonly for the first three offences.Provided also thatsuch offences shall be compoundable only after the allegedoffender has acted to the satisfaction such officer or authoritythat such offence is not continued any further.(2) Where an offence has been compounded underSub-Section (1), no further proceedings shall be taken againstthe offender in respect of such offence and the offender, if incustody, shall be discharged."
[Tripura Act No. 21 of 2020]|}