Section 28A in Kerala Labour Welfare Fund Act, 1975
28A. [ Penalties for other offences. [Inserted by Kerala Act 1 of 1987]
(1)Whoever contravenes, or makes default in complying with any of the provisions of this Act or of any rules or regulations made thereunder shall, if no penalty is provided in section 28 for such contravention or default, be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.(2)A court while passing a judgment convicting a person under sub-section (1) for making default in the payment of any amount due to the Fund or the Board shall also order that such amount be recovered from such person as if it were a fine imposed by such court and paid to the Fund or the Board, as the case may be]
