Section 45A in Tamil Nadu Shops and Establishments Act, 1947
45A. [ Penalty for failure to comply with the provisions of section 41A. [Inserted By Tamil Nadu Act 44 of 2008, Section 3 (with effect from 19th June, 2008)]
- Any employer who fails to comply with the provisions of Section 41-A shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both and where such failure is a continuing one, with a further fine which may extend to two hundred rupees for every day during which such failure continues after the conviction for the first and the court trying the offence, if it fines the offender, may direct that the whole or any part of the fine realised from him shall be paid, by way of compensation, to any person who, in its opinion has been injured by such failure.]
