Section 87 in The M.P. Industrial Relations Act, 1960
87. Penalty for declaring illegal lock.
- out or illegal closure.-Any employer, who has commenced a lock-out or a closure which a Labour Court or the Industrial Court has declared to be illegal, shall, on conviction, be punishable with fine which may extend to two thousand five hundred rupees and, in the case of the lock-out or the closure, as the case may be, being continued after the lapse of forty-eight hours after it has been held or declared to be illegal, with an additional fine which may extend to five thousand rupees for every day during which such lock-out or closure continues after such conviction.
