Section 102 in The Maharashtra Industrial Relations Act, 1946
102. Penalty for declaring illegal lock-out or illegal closure.
Any employer who has commenced a lock-out or a closure which a Labour Court holds or the Industrial Court had declared to be illegal shall, on conviction, be punishable with fine which may extend to Rs. 2,500 and, in the case of the lock-out or the closure, as the case may be, being continued after the lapse of forty-eight hours after it has been held or declared to be illegal, with an additional fine which may extend to Rs. 5,000 for evey day during which such lock-out, or closure continues after such conviction.
