Section 109 in The Maharashtra Industrial Relations Act, 1946
109. Penalties for offences not provided for elsewhere.
Whoever contravenes any of the provisions of this Act or of any rule made thereunder shall on conviction, if no other penalty is elsewhere provided by or under this Act for such contravention, be punishable with fine which may extend to Rs. 100 and, in the event of such person having been previously convicted of an offence under this Act or any rule made thereunder with fine which may extend to Rs. 200.
