Section 51(3) in Jammu and Kashmir Shops and Establishments Act, 1966
(3)Any employee in respect of whom the provisions of subsection (1) are contravened may apply to the nearest Magistrate of the first class having jurisdiction in the case or authority appointed under the [Payment of Wages Act, 1956] [Now Payment of Wages Act, 1936 (Central Act 4 of 1936).] and if such Magistrate or such authority is satisfied that such person has been dismissed without sufficient cause, he may, for reasons to be recorded in writing, direct that the employer shall pay one and half month's wages, as compensation to the person so dismissed and thereupon the employer shall pay, the amount of compensation to such person.
