Section 23(2) in The Tamil Nadu Catering Establishments Act, 1958
(2)(a)Any employer who fails to reinstate an employee in accordance with any order of the appellate authority passed under clause (b) of sub-section (2) of section 19 shall, on conviction, be punishable [with fine which may extend to five thousand rupees.] [Substituted 'with fine which may extend to one hundred rupees' by Act No. 9 of 2018, dated 25.1.2018.](b)Any employer, who after having been convicted under clause (a), continues to fail to reinstate an employee in accordance with the order mentioned in that clause shall, on conviction, be punishable for each day after the previous date of conviction, during which he continues so to offend, [with fine which may extend to two hundred and fifty rupees.] [Substituted 'with fine which may extend to twenty rupees' by Act No. 9 of 2018, dated 25.1.2018.](c)Any Court trying an offence punishable under this sub-section may-direct that the whole or any part of the fine realised from the accused shall be paid by way of compensation to the person who, in its opinion, has been injured by such failure.[(2-A) Whoever fails to produce on demand by an Inspector, any register, record or other document in his custody kept in pursuance of this Act or of any rules made thereunder or conceals or prevents any employee in a catering establishment from appearing before or being examined by an Inspector shall, on conviction, be punishable with imprisonment for a term which may extend to three months or [with fine which may extend to one thousand rupees.] [Inserted by Tamil Nadu Act 29 of 1975.] or with both.]
