Section 6(4) in Himachal Pradesh Shops and Commercial Establishments Act, 1969
(4)In the case of any contravention of, or failure to comply with, the provisions of this section, the employer shall be liable, on conviction, a fine which shall not be less than [four thousand rupees but which may extend to six thousand rupees] [The words 'five hundred rupees' substituted for the words 'Fifty rupees' and words 'two thousand rupees' for the words 'two hundred rupees' respectively vide Act. No. 15 of 2004 and again the words 'four thousand rupees but which may extend to six thousand rupees' substituted for the words 'five hundred rupees but which may extend to two thousand rupees' vide H.P. Act No. 27 of 2012.].
