Section 41 in Jammu and Kashmir Shops and Establishments Act, 1966
41.
Enhanced penalty in certain cases after previous conviction If any employer or manager who has been convicted of any offence under sub-section (1) of section 9 or sections 11, 13 14 or 23, under sub-section (2) or (3) of section 11 or under sections 14, 17, 19, 22, 37, 51, or 52 is again guilty of an offence involving contravention of the same provision, they shall each be punished on a subsequent conviction with fine which shall not be less than [four hundred rupees] [Substituted by Act 15 of 2002, Section 3.] and extend to [two thousand rupees.][ Substituted by Act 15 of 2002 (Section 3).]
