Section 25(3) in Kerala Construction Workers' Welfare Fund Act, 1989
(3)Whoever contravenes or makes default in complying with any of the provisions of this Act or of the scheme shall, if no other penalty is else-where provided by or under this Act for such contravention or non-compliance be punishable with imprisonment for a term which may extend to two months or with fine which may extend to four hundred rupees, or with both.
