Section 52 in The Bombay Shops and Establishments Act, 1948
52. Contravention of certain provisions and offences.
(a)If any employer fails to send to the Inspector a statement within the period specified in Section 7 [or fails to apply for the renewal of his registration certificate as required by sub-section (6) of section 7] [These words, brackets, and figures were inserted by Gujarat 11 of 1962, section 16(1).] or to notify a change within the period specified in Section 8 or to notify the closing of his establishment under Section 9; or(b)If in any establishment there is any contravention of any of the provisions of Section 10, 11, 13, 18, 19, 20, 26. 27, 39, 40, 41 or 42 or any orders made thereunder; or(c)If in any establishment any person is required or allowed to work in contravention of Section 14, 15. 16, 17. 21, 22, 23, 24, 28, 29. 30 or 31; or(d)If any establishment a child or young person or woman is required or allowed to work in contravention of section 32,[33 , 34 or 34A ; or] [ These figures, words, and letter were substituted for the words and figures '33 or 34' by Gujarat 11 of 1962, section 16(2).](e)[ If any employer or manager contravenes the provisions of Section 51 or any employer contravenes the provisions of Section 62 or 65; or] [Clause (e) was substituted for the original, by Bombay 28 of 1952. section 16.](f)If in any establishment there is any contravention of any Section, rule or order for which no specific punishment is provided in this Act, the employer and the manager shall, on conviction, each be punished with fine which shall not be less than twenty-five rupees and which may extend to two hundred and fifty rupees[Provided that, if the contravention of the provisions of section 7 is continued after the expiry of the fifteenth day after conviction, the employer shall on conviction be punished with a further fine which may extend to ten rupees for each day on which the contravention is so continued.] [This proviso was added by Gujarat 11 of 1962, section 16(3).]
