Section 13(1) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
(1)If the Management fails, without any reasonable excuse, to comply with any direction issued by the Tribunal [under section 11 or any order issued by the Director under clause (a) of sub-section (1) or sub-section (4) of section 4A within the period specified in such direction, or as the case may be, under sub-section (5) of section 4A or within such further period as may be allowed by the Tribunal or Director as the case may be.] [This portion was substituted for the portion beginning with the words 'under section' and ending with the words 'Tribunal' by Maharashtra 30 of 1987, Section 9.] the Management shall, on conviction, be punished,-(a)for the first offence, [with imprisonment for a term which may extend to fifteen days or with fine which may extend to fifty thousand rupees, or with both] [These words were substituted for the words 'with fine which may extend to one thousand rupees' by Maharashtra 17 of 1995, Section 2(1)(a).]:Provided that, in the absence of special and adequate reasons to the contrary to be mentioned in the judgement of the Court, the fine shall not be less than [ten thousand rupees] [These words were substituted for the words 'one hundred rupees' by Maharashtra 17 of 1995, Section 2(1)(b).]; and(b)for the second and subsequent offences, [with imprisonment for a term which may extend to fifteen days or with fine which may extend to seventy five thousand rupees, or with both] [These words were substituted for the words 'with fine which may extend to two thousand rupees' by Maharashtra 17 of 1995, Section 2(2)(a).]:Provided that, in the absence of special and adequate reasons to the contrary to be mentioned in the judgement of the Court, the fine shall not be less than [twenty thousand rupees.] [These words were substituted for the words 'five hundred rupees' by Maharashtra 17 of 1995, Section 2(2)(b).]
