Section 29(1A) in The Kerala Shops and Commercial Establishments Act, 1960
(1A)[] [Renumbered by Kerala Shops and Commercial Establishments (Amendment) Act, 1969 (32 of 1969)] Whoever contravenes any of the provisions of sections 6,8,9 to 11, 13 [13A] [Inserted by Kerala Shops and Commercial Establishments (Amendment) Act, 1969 (32 of 1969)] 14, 18, 21 and 22 shall on conviction be punishable with fine, which for a first offence, may extend to two hundred and fifty rupees and for a second or any subsequent offence, may extend to five hundred rupees.
