Section 46 in The M.P. Shops and Establishments Act, 1958
46. Employees contravening Sections 13 (3), 18, 25 and 57.
- If an employee contravenes the provisions of sub-section (3) of Section 13 or sub-section (2) of Section 18 or sub-section (2) of Section 25, or Section 57 he shall, on conviction, be punished with fine which may extend to fifty rupees.]
