Section 48(1) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
(1)Any person who fails to comply with any order of the Court under clause (b) of sub-section (1) or sub-section (2) of section 30 of this Act shall, on conviction, be punished with imprisonment which may extend to three months or with fine which may extend to five thousand rupees.
