Section 103 in Bombay Industrial Relations Act, 1946
103. Penalty for declaring or commencing illegal strike [or illegal stoppage.] - Subject to the provisions of sub-section (3) section 97, any employee who has gone on strike [or stoppage] or who joins a strike [or a stoppage] 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. 10 and, in the case of his continuing on strike [or stoppage, as the case may be], after the lapse of forty-eight hours after it is held or declared to be illegal, with an additional fine which may extend to Rs.1 per day for every day during which [such strike or stoppage continues after such conviction] subject to a maximum of Rs. 50.
