Section 103 in The Gujarat Industrial Relations Act, 1946
103. Penalty for declaring or commencing illegal strike [or illegal stoppage.] [These words were inserted, by Bombay 74 of 1948, section 25(d).]
- Subject to the provisions of sub-section (3) section 97, any employee who has gone on strike [or stoppage] [These words were inserted, by Bombay 74 of 1948, section 25(c).] or who joins a strike [or a stoppage] [These words were inserted, by Bombay 74 of 1948, section 25(b).] which a Labour Court holds or the Industrial Court has declared to be illegal shall, on conviction, be punishable with fine which may extend to Rs. 10 and, in the case of his continuing on strike [or stoppage, as the case may be] [These words were inserted, by Bombay 74 of 1948, section 25(c).], after the lapse of forty-eight hours after it is held or declared to be illegal, with an additional fine which may extend to Rs.1 per day for every day during which [such strike or stoppage continues after such conviction] [These words were substituted, for the original, by Bombay 74 of 1948, section 26(d).] subject to a maximum of Rs. 50.
