Section 30 in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
30. Penalty for contravention of provisions of this Act which resulted in accident.
- Save as otherwise expressly provided in this Act, where an employer on being held guilty of contravention of any of the provisions of this Act or any rules made thereunder which has resulted in an accident causing serious bodily injury or death of a worker, he shall, on conviction, be punished with imprisonment which may extend to six months, or with fine which shall not be less than two lakh rupees and which may be extended to five lakh rupees, or with both.
