Section 33 in Kerala Labour Welfare Fund Act, 1975
33. Penalty for non-compliance with the direction of the Board.
- Any person who wilfully fail to produce any document required by the Board or to furnish any information called for by the Board or wilfully fails to comply with any directions issued by theBoard under section 32 shall on conviction, be punished-(a)for the first offence, with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both; and(b)For a second or subsequent offence, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both:Provided that, in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the court, in any case where the offender is sentenced to fine only, the amount of fine shall not be less than fifty rupees.
