Section 30(2) in Karnataka Shops and Commercial Establishments Act, 1961
(2)Whoever contravenes any of the provisions of sections 8, 17, 29 and 34 shall, on conviction, be punished with a fine which may extend to [two hundred and fifty rupees] [Substituted by Act 25 of 1997 w.e.f. 12.2.1998.]
