Section 14A in Kerala Toddy Workers' Welfare Fund Act, 1969
14A. [ Enhanced punishment for default in payment of employees' contributions already deducted. [Inserted by Act No. 31 of 1978.]
(1)Whoever makes default in the payment of the employees' share of contribution to the fund after having deducted it from the wages of the employees, in accordance with the provisions of this Act or the scheme, shall be punishable with imprisonment for a term which may extend to one year but which shall not be less than three months and with fine which may extend to four thousand rupees.(2)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), an offence under sub-section (1) shall be cognizable.]
