Section 30(1) in Karnataka Shops and Commercial Establishments Act, 1961
(1)Whoever contravenes any of the provisions of section 4, 5, 6, [6A] [Inserted by Act 25 of 1987 w.e.f. 12.2.1998.] 1 7, 9, 10, 11, 12, 13, 15, 16, [x x x] [Omitted by Act 25 of 1997 w.e.f. 12.2.1998.] 25 and 39, shall, on conviction, be punished with fine, which, for a first offence, may extend to [one thousand rupees] [Substituted by Act 25 of 1997 w.e.f. 12.2.1998.] and, for a second or any subsequent offence, may extend to [two thousand rupees] [Substituted by Act 25 of 1997 w.e.f. 12.2.1998.]
