Section 26(2) in Tamil Nadu Goldsmiths Social Security And Welfare Scheme, 2006
(2)If an employer who contravenes or makes default in complying with any of the provisions of this scheme shall, for such contravention or non-compliance, be punishable with fine which may extend to five hundred rupees or with imprisonment for such term which shall not exceed three months and for the second or subsequent offence, with fine which may extend to one thousand rupees or with imprisonment which [shall not exceed a term of six months or with both imprisonment and fine and if the contravention is continued after conviction, with a further fine which may extend to one hundred rupees for each day on which the contravention is so continued] [Substituted for 'shall not exceed a term of six months' by Notification No. II(2)/LE/657/2015 vide GO Ms. No. 168, dated 9.10.2015, published dated 4.11.2015.].
