Section 17 in Bombay Labour Welfare Fund Act, 1953
17. Mode of recovery of sums payable to the Board [into Fund], etc. - Any sum payable [to the Board or] into the Fund under this Act shall, without prejudice to any other mode of recovery, be recoverable on behalf of the Board as an arrear of land revenue.
[17A. Penalty for failure to make payment of accumulations, etc. - Any employer who faits to pay any amount of unpaid accumulations or fines realised from employees or any amount of the employer's or, as the case may be employee's contributions, within the period specified in a notice served on him under sub-section (1) of Section 6-C, shall, on conviction, be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.
