(1)Where an employer is convicted of an offence punishable under section 36, the Court may, in addition to awarding any punishment, by order in writing, require him within such period as may be specified in the order (which the Court may, if it thinks fit and on an application made in this behalf by the employer, from time to time, extend) to take such measures as may be so specified for remedying the matters in respect of which the offence was committed.
