Section 17A in The Bombay Labour Welfare Fund Act, 1953
17A. [ Penalty for failure to make payment of accumulations, etc. [Sections 17A, 17B, 17C, 17D and 17E were inserted by Gujarat 36 of 1980, Section 5.]
- Any employer who faits to pay any amount of unpaid accumulations or fines realised from employees or any amount of the employer's or, as the case may be employee's contributions, within the period specified in a notice served on him under sub-section (1) of Section 6-C, shall, on conviction, be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.
