Section 17B in Karnataka Labour Welfare Fund Act, 1965
17B. Penalty for contravention of any provisions of the Act.
- Any person who wilfully contravenes any provision of the Act shall on conviction be punished for the first offence with fine which may extend to five hundred rupees or with imprisonment for a term which may extend to three months and for the second and subsequent offences, with fine which may extend to one thousand rupees or with imprisonment for a term which may extend to one year or with both.
