Section 91 in The M.P. Industrial Relations Act, 1960
91. Penalty for illegal change.
(1)Any employer who makes an illegal change shall, on conviction, be punishable with fine which may extend to five thousand rupees.(2)Any employer who contravenes the provisions of Section 35 shall, on conviction, be punishable with imprisonment which may extend to three months or for every day on which the contravention continues with fine which may extend to five thousand rupees or with both.(3)The Court convicting any person under sub-section (1) or (2) may direct such person to pay such compensation as it may determine to any employee directly and adversely affected by the change in issue.
