(6)If any person fails or wilfully neglects to pay the wages of any employed person by the date fixed by the authority in this behalf, he shall, without prejudice to any other action that may be taken against him, be punishable with an additional fine which may extend to [seven hundred fifty rupees for each day for which such failure or neglect continues.] [ Substituted by Act 41 of 2005, Section 9, for " seven hundred fifty rupees" (w.e.f. 9.11.2005).]
