Section 4 in The Bihar Essential Services Maintenance Act, 1948
4.
Any person engaged in any employment or class of employment to which this Act, applies who-(a)disobeys any lawful order given to him in the course of such employment; or(b)without reasonable excuse abandons such employment or absents himself from work or abstain from working.shall, notwithstanding anything contained in any other law or anything having the force of law, be punishable with imprisonment for a term which may extend to one year and shall also be liable to fine.Explanation 1. - Abandonment of employment or absence from duty by any person merely for fear of molestation, intimidation or assault of any person or class shall not constitute a reasonable excuse within the meaning of clause (b).Explanation 2. - A person abandons his employment within the meaning of clause (b) who, notwithstanding that it is an express or implied term of his contract or employment that he may terminate his employment on giving notice to his employer of his intention to do, so terminate his employment without the previous consent of his employer.
