Section 88 in The M.P. Industrial Relations Act, 1960
88. Penalty for commencing illegal strike or illegal stoppage.
- Any employee who has gone on strike or stoppage or who joins a strike or a stoppage which a Labour Court or the Industrial Court has declared to be illegal, shall, on conviction, be punishable with fine, which may extend to ten rupees and in the case of his continuing on strike or on stoppage, as the case may be, after the lapse of forty-eight hours after it is declared to be illegal, with an additional fine which may extend to one rupee per day for every day during which such strike or stoppage continues after such conviction subject to a maximum of fifty rupees.
