Section 97 in Occupational Safety, Health and Working Conditions Code, 2020
97. Punishment for contravention of certain provisions.
(1)Any person, who, save as permitted by or under this Code, contravenes, any-(i)provision of this Code or of any rule, regulation or bye-laws; or(ii)order made under this Code prohibiting, restricting or regulating the employment of workers including women, audio-visual worker and contract labour and employee below eighteen years of age in case of mines,he shall be liable to penalty which shall not be less than fifty thousand rupees but which may extend to one lakh rupees.(2)Where any person convicted of an offence punishable under sub-section (1) is again convicted of an offence under the same provision, then, he shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to two lakh rupees, or with both.
