Section 30(3) in Karnataka Shops and Commercial Establishments Act, 1961
(3)[ Whoever contravenes the provisions of [sections 24 and 25] [Inserted by Act 25 of 1987 w.e.f. 12.2.1988.] shall be punishable with imprisonment for a term which shall not be less than three months but which may extend to six months or with fine which shall not be less than ten thousand rupees, but which may extend to twenty thousand rupees or with both, for the first offence and for the second and subsequent offences, he shall be punishable with imprisonment of a term which shall not be less than six months but which may extend to one year.]
