Section 9(3) in The Bombay Trade Disputes Conciliation Act, 1934
(3)If an employer who is a party to a trade dispute has failed or refused to appoint any delegate within the time specified in the notice or within such further time as may be fixed by the Conciliator, such employer shall, on conviction, be punishable with fine which may extend to Rs. 100 and with further fine which may extend to Rs. 100 for every day on which such failure or refusal continues after the date of the first conviction.Explanation. - Where such employer is a company registered under the [Indian Companies Act, 1913 (VII of 1913)] [See Central Acts.], employer shall mean the managing agent or managing director of such company or any other officer of the company authorised to represent such company in the prescribed manner.
