Section 106 in The Maharashtra Industrial Relations Act, 1946
106. Penalty for illegal change.
(1)Any employer who makes a change which is held or declared by a Labour Court or Industrial Court to be illegal shall, on conviction, be punishable with fine which may extend to Rs. 5,000.(2)Any employer who contravenes the provisions of section 47 shall, on conviction, be punishable with imprisonment which may extend to three months or for every day on which the contravention continues with fine which may extend to Rs. 5,000 or with both.(3)The Court convicting any person under sub-section (1) or (2) may direct such persons to pay such compensation as it may determine to any employee directly and adversely affected by the change in issue.
