Section 29(2) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
(2)If any person who has been convicted of any offence punishable under sub-section (1) is again guilty of an offence involving a contravention or failure of compliance of the same provision, he shall be punished on a subsequent conviction with fine which may extend to two lakh rupees :Provided that, the total amount of fine shall not exceed two thousand rupees per workers employed.
