Section 7 in The Orissa Essential Services (Maintenance) Act, 1988
7. Penalty for instigation etc.
- Any person who instigates or incites other persons to take part in, or otherwise acts in furtherance of, or does any act preparatory to, a strike which is illegal under this Act, shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.
