Section 4(3) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
(3)Where any employment or class of employments has been notified under sub-section (1),(i)every person engaged in such, employment,(a)who disobeys any lawful order given to him in the course of such employment, or(b)who without justifiable excuse abandons such employment or absents himself from work, or(c)who departs from any area specified in an order under sub-section (1) without the permission of the Provincial Government, and(ii)every employer in such employment who, without justifiable excuse?(a)discontinues the employment of any person engaged in such employment, or(b)causes the discontinuance of the employment of any person engaged in such employment by closing an establishment in which he is engaged, shall, on conviction, be punishable with imprisonment for a term which may extend to one year or with fine or with both.Explanation 1.--Abandonment of employment or absence from duty by any person merely for fear of molestation, intimidation or assault by any person or class of persons shall not constitute a justifiable excuse within the meaning of clause (i) (b).Explanation 2.--A person abandons his employment within the meaning of clause (i) (b), who, notwithstanding that it is an express or implied term of his contract of employment that be may terminate his employment on giving notice to his employer of his intention to do so, so terminates his employment without the previous consent of the Commissioner of Police, or the District Magistrate, or the Additional District Magistrate.
