Section 12(3) in The Beedi Workers Welfare Fund Act, 1976
(3)In making any rule under sub-section (2), the Central Government may direct that a breach of-(a)any rule made under clause (i) or clause (j) thereof, shall be punishable with fine which may extend to five hundred rupees;(b)any rule made under clause (ja) thereof, shall be punishable with fine which may extend to two thousand rupees.
