Section 23 in Meghalaya Shops and Establishment Act, 2003
23. Penalties.
- Whenever contravenes any of the provisions of this Act or any rules made there under shall, on conviction be punishable with imprisonment for the term which may extend of six months or with fine which may extend to five thousand rupees;Provided that for any second or subsequence offence the employer shall be punishable with imprisonment only for a term which shall not be less than two months but may extend to six months.
