Section 50(2) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(2)A penalty under sub- section (1) may be imposed-(a)by the Director- General where the contravention or failure relates to a matter to which the appropriate Government is the Central Government; and(b)by the Chief Inspector where the contravention or failure relates to a matter to which the appropriate Government is the State Government.
