Section 86 in The M.P. Industrial Relations Act, 1960
86. Penalty for wrongful dismissal, etc., of an employee.
(1)Whoever contravenes the provisions of sub-section (1) or (2) of Section 83 shall, on conviction, be punishable with fine which may extend to five thousand rupees.(2)The Court trying an offence under this section may direct that, out of the fine recovered, such amount as it deems fit shall be paid to the employee concerned as compensation.(3)In any prosecution, under this section the burden of proving that the dismissal, discharge, reduction or punishment of an employee by an employer was not in contravention of the provisions of this section shall lie on the employer.
