Section 105(1) in The M.P. Industrial Relations Act, 1960
(1)If any person commits any act or publishes any writing which is calculated to improperly influence a Board, the Industrial Court or a Labour Court or to bring such Court, Board or a member or a Presiding Officer thereof into disrepute or contempt or to lower its or his authority or to interfere with the lawful process of any such Court or Board, such person shall be deemed to be guilty of contempt of such Court or Board, as the case may be.
