Section 106 in The Gujarat Industrial Relations Act, 1946
106. Penalty for illegal change.
(1)Any employer who makes an illegal change shall, on conviction, be punishable with fine which may extend to Rs. 5,000.(2)Any employer who contravenes the provisions of section 47 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 Rs. 5,000, or with both.(3)The Court convicting any person under sub-section (1) or (2i may direct such person to pay such compensation as it may determine to any employee directly and adversely affected by the change in issue.
