Section 9 in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965
9. Penalties.
- Any employer who contravenes any of the provisions of sections 3, 4, 5 and 6 shall be punishable, for the first offence, with fine which may extend to one hundred rupees and for a second or subsequent offence, with fine which may extend to two hundred and fifty rupees.
